VIJAY PRASAD Vs. HARENDRA RAJ

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THIS civil revision application is being disposed of at this stage at the instance of the parties. The plaintiffs petitioners are aggrieved by the order dated 12.8.2008 passed by the Munsif 1st, Ara in Eviction Suit No.20 of 1992/11 of 2008, whereby the prayer of the plaintiffs for making amendment in the plaint has been rejected.

(3.) EVICTION Suit No. 20 of 1992 has been brought by the plaintiff -petitioners for eviction of the sole defendant opposite party on the ground of personal necessity and default in payment of rent.