PRAYAG MAHTO @ KURMI Vs. YADO KURMI

JUDGEMENT

(1.) The matter was listed on 05.08.2019 and on behest of the prayer made by Mr. M.K. Sinha, learned counsel for the petitioner, the matter was adjourned directing the case to be listed today.

(2.) This writ petition is under Article 227 of the Constitution of India, whereby and whereunder the order dated 11.04.2016 passed in Title Suit No.18 of 2002 by the Munsif, Chatra by which one petition for recall of the order dated 06.04.2016 by which the evidence on behalf of the defendants was closed and the second petition filed under Order VI Rule 17 of the Code of Civil Procedure read with Section 151 of the CPC for making amendment in the written statement has been rejected.

(3.) The brief facts as per the pleading is that a title suit has been filed by the respondent-plaintiff for decree for declaration of title of the plaintiff over the Schedule 'B' land and delivery of possession and also for declaring the sale deed no.2042 dated 27.04.1979 executed by defendant no.1 in favour of defendant no.2 forged, illegal, sham, inoperative and null and void and for other reliefs.