SAVITRI DEVI Vs. NARESH PRASAD AND ORS.

JUDGEMENT

(1.) Aggrieved by order dated 07.10.2013 in Title Appeal No. 16 of 2012 whereby, application under Order VI Rule 17 C.P.C. has been rejected, the present writ petition has been filed.

(2.) The petitioner is one of the plaintiffs in Title Suit No. 173 of 1992. The suit was instituted for a declaration of plaintiffs' right, title, interest and confirmation of their possession over the suit land and for declaring final decree in Partition Suit No. 37 of 1966 as null and void and inoperative. Title Suit No. 173 of 1992 was dismissed vide judgment and order dated 16.07.2002, against which the plaintiffs preferred Title Appeal No. 16 of 2002. In the Title Appeal an application under Order VI Rule 17 C.P.C. was filed for incorporating the following relief;

(3.) The said application has been dismissed on 07.10.2013. Aggrieved, the petitioner has preferred the present writ petition.