CHANDRIKA SINGH Vs. RAM PUKAR SINGH

JUDGEMENT

(1.) Heard learned counsel Mr. Kundan Bahadur Singh for the petitioner and learned counsel Mr. Shashi Bhushan Prasad for the respondents.

(2.) The learned Subordinate Judge-IV, Patna in Title Suit No. 451 of 2003 rejected the amendment application filed by the plaintiff-petitioner under Order 6, Rule 17 of the Code of Civil Procedure by order dated 21.03.2015.

(3.) It appears that the plaintiff-petitioner filed the aforesaid suit praying for declaration of title and non-title of the defendants and further registered sale deed dated 14.02.1970 said to have been executed by Ram Palak Singh in favour of Ram Pukar Singh is without any title, null and void and the deed of gift on which the alleged sale deed based was also null and void and without any title. The plaintiff also prayed for injunction.