KIRTAN MANDAL Vs. SHANTI SWAROOP JAISWAL

JUDGEMENT

(1.) Aggrieved by order dated 27.01.2014 whereby application dated 19.08.2013 under Order VI Rule 17 C.P.C. has been dismissed, the petitioners/plaintiffs have approached this Court by filing the present writ petition.

(2.) The brief facts of the case are that, a title suit being Title Suit No. 330 of 2009 was instituted by the petitioners seeking a declaration of right, title, interest and possession in respect of suit land with a further prayer for confirmation of possession. In the pending suit, the respondents appeared and filed their written statement on 19.02.2010. After the issues were2 framed on 19.01.2013 and the plaintiffs examined two witnesses, application dated 19.08.2013 under Order VI Rule 17 C.P.C. was filed by the petitioners seeking amendment in paragraph no. 1 of the plaint which has been rejected vide impugned order dated 27.01.2014.

(3.) Heard the learned counsel appearing for the parties.