KAMLESHBHAI GIRDHARLAL KOTAK Vs. NANJIBHAI NARANBHAI PATEL

JUDGEMENT

(1.) PRESENT petition is directed against two interlocutory orders dated 7.10.2005 and 13.10.2005 passed by the learned trial Court below Exh.32 and 33 respectively in Special Civil Suit No.100 of 1991 (which is thereafter renumbered as Regular Civil Suit No.2661 of 1994).

(2.) BY the said two interlocutory orders, the learned trial Court rejected the applications to recast the issues and permission for amendment in the plaint, respectively.