MOHAMMAD CHAND NADAF Vs. APPASAHEB AMIN NADAF

JUDGEMENT

(1.) At the outset, the learned counsel appearing for the petitioner seeks leave to replace-Exhibit C i.e. written statement filed on behalf of defendant Nos. 3 and 4 by the correct written statement filed on behalf of the said respondents. Leave granted. Amendment to be carried out forthwith.

(2.) In the above petition, a fresh notice was issued on 22 nd February , 2011 indicating that this Court proposed to dispose of the above petition at the admission stage. Inspite of service of notice, none appears for the respondents. In view of the limited issue that isjpc involved in this petition, this Court deems it fit to hear the petition finally at the admission stage. Hence, Rule, made returnable forthwith and heard.

(3.) The above petition takes exception to the order dated 5 th October, 2010 passed by the learned Civil Judge, Junior Division, Jath by which order the application filed by the defendant nos. 3 and 4 for amendment of the written statement came to be rejected.