- (1.) HEARD .
(2.) THIS application is directed against the order dated 25.1.2005 passed in Title Partition Suit No. 39 of 1998 whereby, the amendment petition filed by the defendant -petitioner has been rejected by the Subordinate Judge -IV, Dhanbad. The plaintiff filed the suit for partition. The defendant filed their written statement but they have not even whispered about any settlement made by the parties and a Panchnama was prepared although they alleged to be signatories of those Panchnama. It is only after the suit was matured for hearing, the amendment petition was filed stating inter alia that property was amicably settled between the parties. The Court below rejected the said amendment suit filed by the petitioner.
(3.) I do not find any merit in this writ application. Accordingly, it is dismissed.;