JAGUBHAI SUKHABHAI PATEL Vs. MOHANBHAI LAXMANBHAI LADVA

JUDGEMENT

(1.) This application is filed under Article 227 of the Constitution of India, against the order dtd. 3/1/2019 passed below Exh.87, whereby 6th Additional Senior Civil Judge in title Suit, Jagubhai Sukhabhai Patel Vs. Mohan Laxmanbhai Ladva (Special Civil Suit No.127 of 2010), rejected leave to amend the plaint.

(2.) Heard Mr.R.C. Jani, learned counsel for R.C. Jani & Associate and Mr.M.J. Mehta, learned counsel for the respective parties.

(3.) Mr.Jani, learned counsel submitted that he would press the only relief made in Para-6 of the plaint so as to enable the plaintiff to rectify the error in the measurement of the land.