A. K. Rath, J. - (1.) This petition challenges the order dated 8.7.2016 passed by the learned Civil Judge (Senior Division), Bhadrak in O.S. No.461 of 1999-I. By the said order, the trial court rejected the application of the plaintiff under Order 6 Rule 17 CPC to amend the plaint and implead two persons, namely, Surendra Prasad Mohanty and Hemalata Mohanty as defendants.
(2.) Plaintiff-Petitioner instituted the suit for declaration that he is the adopted son of Bhagaban Panda and Sabitri Dibya, declaration of right, title and interest, confirmation of possession, for a declaration that the registered gift deeds dated 18.9.1976, 6.1.1978, 5.11.1980 and 21.7.1979 are illegal and permanent injunction.
(3.) Defendant no.1-opposite party no.1 entered appearance and filed a written statement denying the assertions made in the plaint. While the matter stood thus, the plaintiff filed an application under Order 6 Rule 17 CPC to amend the plaint. In the proposed amendment, the plaintiff sought to incorporate certain facts and implead two persons; Surendra Prasad Mohanty and Hemalata Mohanty as defendants. The petition was rejected. He filed CMP No.500 of 2016 before this Court. This Court did not incline to entertain the application, but observed that it is open to the plaintiff to amend the plaint. The petition was disposed of on 27.4.2016. Thereafter, the plaintiff filed another application under Order 6 Rule 17 CPC to amend the plaint and implead Surendra Prasad Mohanty and Hemalata Mohanty as defendants. Defendant no.1 opposed the petition on the ground that the intervenors are neither necessary nor proper parties to the suit. The trial court rejected the petition holding, inter alia, that the third party petitioners, namely, Surendra Prasad Mohanty and Hemalata Mohanty had earlier filed a petition under Order 1 Rule 10 CPC for impleadment. The petition was rejected on 19.1.2016. Subsequently the plaintiff filed an application under Order 6 Rule 17 CPC to implead them as defendants. By common order dated 20.2.2016, the petition was rejected. Thereafter, they filed CMP No.500 of 2016. This Court granted liberty to the plaintiff to file an application for amendment and directed the trial court to consider the amendment application filed by the plaintiff on merit. Previously similar kind of petitions filed by the third party intervenors and plaintiff were rejected. There is no changed circumstance in the case to take a different view.;