Shree Chandrashekhar, J. - (1.) Photocopy of the plaint is tendered in the Court.
(2.) Taken on record.
(3.) The petitioner, defendant no.2 in Partition Suit No.135 of 2005, is aggrieved of order dated 02.06.2017 passed in Partition Suit No.135 of 2005 by which the application for amendment in the plaint has been allowed.;