NISHI AGRAWAL Vs. RAJENDRA SINGH

JUDGEMENT

(1.) Heard the learned counsel for the petitioners as well as the learned counsel for the sole opposite party.

(2.) This petition has been filed under Article 227 of the Constitution of India for setting aside the impugned order dtd. 30/9/2024 passed by learned Civil Judge (Senior Division)-XII, Ranchi in M.C.A No.839 of 2024 arising out of Original (Title) Suit No.750 of 2019 whereby the petition dtd. 21/6/2024 filed by the plaintiffs/petitioners under the provision of Order VI Rule 17 CPC for amendment in the plaint due to subsequent events has been rejected.

(3.) Mr. Ashim Kumar Sahani, the learned counsel appearing for the petitioners submits that on 17/12/2019 the petitioners instituted a suit being Original (Title) Suit No.750 of 2019 with a prayer for declaration of their absolute right, title and interest over the suit property detailed in schedule-A and schedule-B and for restraining the defendant from disturbing their peaceful possession.