SURENDRA YADAV Vs. SHYAM YADAV

JUDGEMENT

(1.) Heard learned counsel for the petitioner.

(2.) This application has been filed by the petitioner under Article 227 of the Constitution of India for setting aside the order dated 16.01.2019 passed by the learned Subordinate Judge, Benipatti, Madhubani in Title Suit No.561 of 2014 whereby he has rejected the amendment petition filed by the plaintiff/ petitioner under Order-VI, Rule-17 of the Code of Civil Procedure (for short 'C.P.C.').

(3.) Learned counsel appearing for the petitioner submitted that the amendment sought for was formal in nature.