NAYNABEN BABUBHAI Vs. KETI FARMAJI PALIYA

JUDGEMENT

(1.) In present petition, the petitioners have prayed, inter alia, that:

(2.) The petitioners are aggrieved by order dated 1.8.2012 whereby the learned trial Court has allowed the application (Exh.88) dated 8.8.2011 preferred by the original defendants whereby the defendants requested the learned trial Court to amend and recast the issues framed earlier and to add the proposed the issues. By the impugned order, the learned trial Court accepted the request and has recast the issues and out of the five proposed/additional issues suggested by the original defendants, the learned trial Court accepted three issues.

(3.) So far as the relevant facts are concerned, it has emerged from the record and submissions by learned advocate for the petitioners and the respondents that the petitioners are original plaintiffs who have filed a suit being Regular civil Suit No.148 of 2002 seeking declaration in respect of certain parcel of land which is the suit property.