UMESH CHANDRA SHARMA Vs. RAMESH CHANDRA SHARMA

JUDGEMENT

(1.) The delay of three days, as pointed out by the stamp reporter for filing the application, is condoned.

(2.) Heard learned counsel for the petitioners.

(3.) This application under Article 227 of the Constitution of India has been filed by the petitioners for setting aside the order dated 23.01.2009 passed in Partition Suit No.504 of 2011 by the learned Sub Judge-XVI, Muzaffarpur whereby he has rejected the petition for amendment in the written statement.