VINAY RAGHUNATH DESHMUKH Vs. NATWARLAL SHAMJI GADA

JUDGEMENT

(1.) I.A. No.102914 of 2025 is allowed. Names of respondent Nos.3 and 4 are deleted from the array of parties.

(2.) Leave granted.

(3.) The question that arises for consideration in this civil appeal is whether the Court can examine the merits/demerits of the case while considering the prayer for grant of leave to amend the plaint. Consequentially, can the amendment of the plaint sought by the legal heirs of the landlord be refused on the ground that after the death of the landlord, the claim for eviction of the tenant on the ground of bonafide need no longer survives.