ISHWARBHAI GIRDHARDAS PABARI Vs. CHANDHALBEN DHIRAJLAL VARIYA

JUDGEMENT

(1.) Rule. Mr. Mehul S. Shah, learned advocate, waives service of notice of Rule for the respondents. On the facts and in the circumstances of the case and with the consent of learned counsel for the respective parties, the petition is being heard and decided, finally.

(2.) The challenge in this petition preferred under Articles 226 and 227 of the Constitution of India, is to the order dated 01.07.2013, passed by the learned Principal Senior Civil Judge, Jamnagar ("the Trial Court"), below the application at Ex. 132, in Regular Civil Suit No. 361 of 2006, whereby, the said application for amendment of the plaint, has been rejected.

(3.) The brief factual background of the case is as follows: