BHOLA MANDAL Vs. ARJUN MANDAL

JUDGEMENT

(1.) Heard both the parties.

(2.) The present petition has been filed under Article 227 of the Constitution of India for setting aside the order dtd. 15/10/2022 passed by learned Additional District Judge-17, Bhagalpur in Title Appeal No. 86 of 2019 whereby and whereunder the learned Appellate Court rejected the amendment petition filed by the petitioner.

(3.) Briefly stated the facts of the case are that petitioner was plaintiff in Title Suit No. 392 of 2003 which was filed seeking the following reliefs: