NARAYAN MADHAVRAO POLE Vs. SUMANBAI

JUDGEMENT

(1.) Rule. With the consent of the parties, made returnable forthwith and heard.

(2.) The above petition takes exception to the order dated 1.4.2010 passed by the learned Civil Judge, Junior Division, Patur by which order the application for amendment of the plaint filed by the petitioner herein came to be rejected.

(3.) The petitioner is the original plaintiff who has filed Regular Civil Suit for permanent injunction. It is the claim of the petitioner that he is the owner and in possession of the agricultural field bearing Survey No.17/3 admeasuring 1H 20R plus 0H.82 R totalling to 2H 2R situated at Andhar Sangvi, Tq.Patur, Dist. Akola. The petitioner claims ownership by virtue of the registered sale deed dated 30.12.1976 from one Anandrao Napte.