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Jharkhand High Court

Faguni Devi & Anr vs Mukh Lal Sao & Ors on 3 August, 2010

Author: R. K. Merathia

Bench: R.K. Merathia

           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                         W.P.(C) No. 2769 of 2009

           1.     Faguni Devi.
           2.     Leela Sao.                                    ....Petitioners
                                         Versus
           1.     Mukh Lal Sao.
           2.     Meghan Sao.
           3.     Giradhari Sao.
           4.     Shailesh Kumar Sao.
           5.     Raj Kumar Sao.
           6.     Rohan Sao.
           7.     Bhuneshwar Sao.
           3.     Jamuna Sao.                                       ..Respondents

           Coram: THE HON'BLE MR. JUSTICE R.K. MERATHIA
                                   ---------
           For the Petitioners     : Mr. P.R. Bhagat, Advocate
           For Respondent No. 1 : Mr. Anil Kumar, Advocate
                                   --------
6/03.8.2010

Heard.

This writ petition has been filed against the order dated 20.2.2009, passed by Sub Judge-1 at Hazaribagh in T ( Partition) Suit No. 75 of 2008.

Counsel for the petitioners submitted that the prayer for amendment was made on behalf of the petitioners after certain facts came to the knowledge of the petitioners from written statement. He further submitted that learned court below has gone into the merits of the pleadings sought to be amended. He also submitted that if plaintiffs-petitioners fail to substantiate their claim, naturally their suit will fail.

On the other hand, learned counsel for the respondents supported the impugned order.

It appears that the learned court below has gone into the merits of the pleadings sought tobe amended. If it is found that the plaintiffs-petitioners did not challenge the gift deed dated 22.2.1985 within the period of limitation from the date of their knowledge, naturally their claim for declaring it illegal void will fail. Similarly, if there is any vagueness or discrepancy in the schedule of the land, the plaintiffs will suffer.

In my opinion, in order to avoid multiplicity of proceedings, the impugned order be set aside. The amendment sought for is allowed. The parties are directed to cooperate in early disposal of the suit.

With these observations and directions, this writ petition is disposed of. However, no costs.

( R. K. Merathia, J) Rakesh/