RAHMAN MIAN Vs. REYAZUL ANSARI

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Petitioners are defendants of Title Suit No. 93 of 1999 which was filed by opposite parties 1-3 for declaration of their title and recovery of possession and also challenging the entries in revisional survey Khatian and for other ancillary reliefs.

(3.) The petitioners are aggrieved by order dated 4.12.2004 passed in the aforesaid suit by which the learned Subordinate Judge-IV, Sitamarhi, allowed the plaintiffs' petition for amendment of the plaint of their aforementioned suit.