DILIP KUMAR SINGH Vs. SUNDRI DEVI

JUDGEMENT

(1.) HEARD learned counsel for the defendant -petitioner as well as learned counsel for the plaintiff -O.Ps.

(2.) BY the impugned order dated 25.7.2003 the learned Munsif -3rd, Patna, dismissed the petition of the defendant for amendment of his written statement filed in Eviction Suit No. 18/99.

(3.) THE learned counsel for the Opposite parties vehemently opposed the prayer and submissions of the learned counsel for the petitioner and stated that the suit was only for eviction of the defendant -petitioner who was none else than the son of the plaintiffs -Opposite parties and he was trying to raise the question of title by introducing geneological table in his pleading which would complicate the issues and change the nature of the suit. The learned counsel for the Opposite parties further stated that after the recent amendment in the Code of Civil Procedure, the Civil Revision is not maintainable as no lis has been decided by the impugned order.