Shree Chandrashekhar, J. - (1.) I.A. No. 1429 of 2018 has been filed for deletion of respondent no.8-Jitan Devi who died on 24.07.2016. For the reasons stated in this application, I.A. No.1429 of 2018 is allowed. Let necessary correction be done during course of the day. W.P.(C) No.3855 of 2012 By filing an application for amendment vide I.A. No.2630 of 2012 order dated 16.01.2009 passed in Partition Suit No.241 of 2004 has been challenged. This application was allowed by an order dated 07.09.2012. Now orders under challenge are orders dated 16.01.2009 and dated 22.05.2012.
(2.) The petitioners are plaintiffs in Partition Suit No.241 of 2004. The suit was instituted for a preliminary decree of partition to the extent of their half share in Schedule 'D' lands which the plaintiffs claimed are joint suit properties. Partition suit was instituted by six persons, however, one of the plaintiffs namely, Masomat Mungo Devi died on 26.06.2009 and accordingly her name was deleted by order dated 09.10.2009.
(3.) The plaintiffs are aggrieved of dismissal of the applications for amendment in the plaint.;