SHIVAJI Vs. SIDRAM

JUDGEMENT

(1.) Rule. Rule made returnable forthwith.

(2.) Petition is taken up for final disposal by consent of learned Counsel for the parties.

(3.) The petitioner, by way of this petition, challenges an order dtd. 9/1/2015 passed below Exh. 63 in Reg. Civil Suit No. 22/2011 by the learned Civil Judge Junior Division, Dharur, whereby an application for amendment of the plaint filed by him, has been rejected.