Smt. Anuradha vs Jai Jai Ram
2022 Latest Caselaw 8789 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 76
 

 
Case :- SECOND APPEAL No. - 481 of 2016
 

 
Appellant :- Smt. Anuradha
 
Respondent :- Jai Jai Ram
 
Counsel for Appellant :- Anant Vijay
 
Counsel for Respondent :- Yogesh Kumar Saxena
 

 
Hon'ble Siddharth,J.

The certified copy of the order dated 01.03.2016 passed by the court below is taken on record.

Heard learned counsel for the appellant and Sri Ashutosh Mishra, learned counsel for the respondent.

Order on Civil Misc. (Clarification) Application No. 15 of 2022

This application has been filed praying for clarification that the plaintiff-respondent be permitted to seek amendment in plaint of Original Suit No. 22 of 2012, Jai Jai Ram vs. Smt. Anuradha.

This Court vide judgment and order dated 15.09.2021 decided the Second Appeal No. 481 of 2016 remanding the matter to the first appellate court to decide the appeal afresh in accordance with the pleadings and law. Thereafter, this application has been moved on 16.05.2022 by the respondent.

Counsel for the appellant has informed that the court below has already rejected the amendment application of the applicant which was filed in the year 2015. He has further submitted that the aforesaid application was rejected earlier on 01.03.2016.

No clarification is required in this order.

The application is accordingly, dismissed.

Order Date :- 1.8.2022

Rohit