(1.) This writ petition is filed under Article 227 of the Constitution of India whereby and whereunder the order dated 04.12.2018 passed in Title Suit No.40 of 2003 by Civil Judge, Senior Division-I, Bokaro is under challenge whereby and whereunder a petition dated 09.10.2018 filed under Order VI Rule 17 read with Section 151 of the Code of Civil Procedure seeking therein amendment to be incorporated at Paragraphs 24 and 25 of the written statement has been rejected.
(2.) It is the case of the petitioner that a suit for specific performance of the agreement dated 11.06.2000 and 06.06.2003 for transfer of his lease hold interest and to execute register deed of transfer of lease hold interest in favour of the plaintiff being Title Suit No.40 of 2003 has been filed.
(3.) The plaintiff and the wife of the original defendant namely, Sukhdeo Prasad Singh had been carrying the business of contract work under the deed of partnership and out of the profit of the said contract a plot being C/31, City Center, Sector 4, P.O. and P.S. Bokaro Steel City, District Bokaro was purchased by the plaintiff and the defendant and there was an agreement between the partners of the said firm that the plaintiff would retire from the said partnership firm on the condition that the defendant would transfer the aforesaid property to the plaintiff by virtue of memo of understanding dated 11.06.2000.