KHUSHIRAM DUNGROMAL JESWANI Vs. DHIRUBHAI AMARSINH CHAVDA

JUDGEMENT

(1.) By consent of the learned counsels appearing for both the sides, both these applications have been taken up for hearing and disposal together.

(2.) By way of Election Application No. 3 of 1999 the petitioner has sought for amendment of the main petition by way of addition of para. 8A between para. 8 and para. 9. Following averments have been prayed to be added :-

(3.) In so far as the aforesaid amendment is concerned, there is no serious contest for the grant of amendment except that the amendment has been prayed for at a belated stage. The amendment as aforesaid seeks to explain what has already been alleged in the election petition. It neither changes the cause of action nor causes prejudice to the contesting respondent or any other of the respondents. Hence, the same deserves to be granted, but as per the order that is to follow.