- (1.) Heard.
(2.) This writ petition has been filed against the order dated 27.4.2009 passed by Sub Judge-IXth, Ranchi in Title Suit No. 120 of 2006. It is submitted that the court below could allow or reject the petition filed by the plaintiffs-respondents for amendment of the plaint, but could not give liberty for filing a fresh petition.
(3.) Counsel for the respondents submitted that the court below has observed that the petition was not technically sound and, therefore, liberty was given in the interest of justice.;