Shree Chandrashekhar, J. - (1.) The petitioners, who are defendants in O.S. No. 15 of 2015, are aggrieved of order dated 17.03.2018 by which amendment in the plaint has been permitted.
(2.) Plea urged on behalf of the petitioners is that the original relief sought in the plaint cannot be substituted by an altogether new relief. Contention raised is that it would change the cause of action for instituting the suit.
(3.) Title Suit No. 15 of 2015 (renumbered as O.S. No. 15 of 2015) has been instituted by Shri Krishna Singh for the following reliefs: (a) For a decree for restoration and/or recovery of possession of the plaint schedule premises by evicting the defendants there form may be passed in favour of the plaintiffs and against the defendants. (b) For a decree permitting the plaintiff to separate his property by erecting wall in between the property of plaintiff and defendant 1st set. (c) For a decree of permanent injunction restraining the defendants from any further work over the suit property to change the nature and character thereof to create multiplicity of proceedings. (d) For Receiver (e)For cost of the suit (f) For any other or further relief or reliefs to which the plaintiff may be found entitled to under law.;