MURARAI PRASAD Vs. INDU DEVI

JUDGEMENT

(1.) HEARD learned counsel for the petitioners and learned counsel for the opposite parties.

(2.) THIS Civil Revision has been filed by the plaintiff petitioners challenging order dated 2/9/2004, by which the learned munsif, Sherghati, Gaya, rejected the petition filed by the plaintiffs for amendment of the plaint in Title Suit No. 30 of 1999.

(3.) THE aforesaid title suit was filed by the plaintiff petitioners for the relief that registered sale deed No. 5906 dated 17-9-1990 be declared to be void, illegal, without consideration, sham and collusive and not binding upon the plaintiffs and for restoration of their possession by evicting defendant No. 1.