JAIBUN BIBI Vs. MD ISMAIL KHAN

JUDGEMENT

(1.) The learned counsel for the petitioners states that defects as notified by the Registry have been removed.

(2.) The petitioners who are defendants in Original Suit No. 95 of 2015 are aggrieved of order dated 04.12017 by which amendment in the plaint has been allowed.

(3.) Plea taken by the petitioners is that through amendment in the plaint the plaintiffs intend to resile from their admissions in the plaint and now they want to set-up a new case which was not originally pleaded by them.