BALRAM MEDICAL HALL Vs. RAJENDRA PRASAD

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THE petitioner has approached this Court against the order dated 17.1.2006 passed by Munsif -l; Begusarai in Title Eviction Case No. 24 of 1987 by which the court has allowed the prayer for amendment made on behalf of plaintiff -opposite parties for adding the relief with regard to declaration of title in the Eviction Suit after impleading the person claiming title over the property and also for adding the relief for setting aside the sale deed of that person.