SHAIKH GAFFAR SHAIKH ABDULLA Vs. GAJANAN BAJIRAO CHAUDHARI

JUDGEMENT

(1.) Rule, made returnable forthwith. Heard finally with consent of the learned Counsel for the parties.

(2.) The above petition takes exception to the order dated 31/8/2010 passed by the 5 th Joint Civil Judge, Junior Division, Nagpur whereby the application (Exh. 136) filed by the petitioner in the suit filed by him being Regular Civil Suit No. 211/99 came to be rejected.

(3.) By the said application (Exh. 136), the petitioner was seeking to amend the prayer clause so as to substitute Patwari Halka No. 37 by Patwari Halka No. 34-A. The said application came to be rejected by the trial Court on the ground that the said amendment sought was not on account of any subsequent development and that no reason has been given by the plaintiff as to why the amendment was moved at the said stage.