SHIBJEE PD. SINGH Vs. MANJU DEVI

JUDGEMENT

(1.) Heard learned counsel for the petitioner.

(2.) This Court intends to dispose of the application at the stage of admission itself.

(3.) The instant petition has been filed for quashing the order dated 20th of April, 2017, passed by learned Sub Judge-V, Madhepura in Title Suit No. 93 of 2002, by which learned Sub Judge dismissed the application filed under Order VI Rule 1 of the Code of Civil Procedure (hereinafter referred to as 'CPC') for amendment of written statement of the petitioner/defendant no.1.