NARSINGH RAI Vs. DURGAWATI DEVI

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Petitioners are plaintiffs of Title Suit No. 151/1990 which was filed by them for partition of their shares in the suit property and also for declaration that the deeds executed by plaintiff No. 1 in favour of Defendant Nos. 41 to 41 (Gaa) dated 14.8.1995, 12.8.1996, 25.5.1995, 3.2.1997 and 29.5.1997 were void, ab-initio and also that the sale deed dated 22.2.1995 executed by Plaintiff No. 1 in favour of Defendant No. 41 was forged and for injunction etc.

(3.) Petitioners are aggrieved by order dated 6.3.2002 passed in the aforesaid suit by which the learned Subordinate Judge IX, Gopalganj, rejected their petition for amendment of the plaint.