ALKAPURI CO OPERATIVE HOUSING Vs. JAYANTIBHAI NAGINBHAI

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is directed against the judgment and order dated 3rd March 2008 passed by a learned Single Judge of the High Court of Gujarat in Special Civil Application No. 451 of 2008 whereby and whereunder the said Application against an order dated 1st December 2007 passed by the learned 3rd Additional Sr. Civil Judge, Surat in Regular Civil Suit No. 669 of 1985 dismissing an application of the respondent seeking amendment to the plaint, was allowed.

(3.) The basic fact of the matter is not in dispute.