CHANDESHWARI KALUI Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD Shri Samrendra Pratap Singh, learned Senior Counsel appearing on behalf of petitioner.

(2.) THIS is the plaintiffs application against order rejecting the amendment. The amendment has been sought at the appellate stage of the suit. The amendment, as sought, was that alternatively the plaintiff had acquired title by adverse possession. This is being sought to be added to the plaint at the appellate stage.

(3.) IN view of the above legal position, l find no error of jurisdiction in the appellate Court in disallowing the amendment. The application is, thus, dismissed.