RAM PRAVESH SINGH Vs. RAM BINOD SINGH

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioner is plaintiff of Title Suit No. 173/1992 which has been filed for declaration of title and for permanent injunction as well as other ancillary reliefs.

(3.) The petitioner is aggrieved by order dated 30.8.2003 passed in the aforesaid suit by which learned Subordinate Judge-IV,. Begusarai rejected his petition for amendment of plaint.