HEMA SHARMA Vs. GAYATRI DEVI JOSHI

JUDGEMENT

(1.) Petitioners are the defendants and the instant civil miscellaneous petition has been filed for quashing the order dtd. 16/11/2022 passed in Title (Partition) Suit No.218 of 2015 and also for quashing the order dtd. 16/11/2022 passed in the Original Suit No.132 of 2018, whereby and whereunder the petition for amendment in the counter claim has only been partially allowed.

(2.) Petitioner is aggrieved by the rejection of the following amendments: -

(3.) Plaintiffs filed the suit for Eight Anna share in the suit property which has been detailed in the Schedule of the plaint. The Schedule property, as per the plaint is Basouri land total area 517 Sq. Ft. over which a shop room exists, shown in the map annexed with the said sale deed dtd. 18/3/2013, Holding No.553 in Mouza Shyamganj, District Deoghar.