KULDEEP YADAV@ KULDEEP PRASAD SON OF LATE MANGAL GOPE Vs. RAM CHARITARA YADAV @ RAM CHARITAR GOPE @ CHAITA GOPE, SON OF LATE RAM PRASAD GOPE

JUDGEMENT

(1.) HEARD Mr. Sukumar Sinha, learned counsel for the petitioner, and Mr. Manoj Kumar No. 1, learned counsel for the opposite party no. 1.

(2.) THE defendant -petitioner is aggrieved by the order dated 14.11.2006 passed by the Sub -Judge - ll, Patna City, in Title Suit No. 68 of 1999, whereby he has allowed certain amendments in the plaint. The plaintiff -opposite party no. 1 filed Title Suit No. 68/99 for declaration of title and confirmation of possession and if the plaintiff is dispossessed from the land during the pendency of the suit then also for recovery of possession of such disputed property.

(3.) RELIEF was also sought for grant of injunction restraining the defendant from interfering into the transfer or encumbering the suit property during the pendency of the suit.