BIBHA DEVI Vs. ANNU DEVI

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the respondent on the point of admission and I intend to dispose of the present petition at the stage of admission itself.

(2.) The instant petition has been filed under Article 227 of the Constitution of India for setting aside the order dtd. 6/12/2016 passed by the learned Sub Judge, Paliganj in Title Suit No. 20 of 2014 whereby and whereunder the learned trial court rejected the amendment petition filed by the plaintiff/petitioner.

(3.) The learned counsel for the petitioner submits that the petitioner is plaintiff before the learned trial court and has filed Title Partition Suit No. 20 of 2014 seeking following reliefs :