BINOD PANDIT Vs. MUNNA PANDIT

JUDGEMENT

(1.) Heard learned counsel for the defendants/petitioners.

(2.) The present petition has been filed "for setting aside the order dated 07.09.2019 passed by the learned Sub Judge Vth, Danapur in Title Suit No. 03 of 2019 by which the learned Sub Judge allowed the amendment petition dated 08.04.2019 filed by the plaintiff and directed to amend the plaint within prescribed period."

(3.) By the amendment petition filed on behalf of the plaintiffs/respondents (1st set), plot nos. 192 and 193 forming part of Schedule-II of the plaint were sought to be deleted, stating that the said plots were not in dispute (para 4 and 9 of the amendment petition).