JAINABI Vs. SHEIKH BASHIR SHEIKH AMIR

JUDGEMENT

(1.) RULE. Rule made returnable forthwith. Heard finally with the consent of the parties.

(2.) This petition is directed against the order dtd. 03/05/2014 passed by the 4th Joint Civil Judge, Junior Division, Osmanabad below Exhibit-119 in Regular Civil Suit No. 66/2013, thereby allowing the amendment application filed by the plaintiff.

(3.) The respondent No. 1/original plaintiff filed Regular Civil Suit No. 66/2013 seeking a declaration that he is the owner of suit property bearing Gut No. 327 Adm. 13 A. 7 Guntha, situated at Osmanabad in Municipal Council area. The suit was resisted by the petitioner and others by filing their written statements. Thereafter, by filing applications Exhibits 20 and 22, the plaintiff sought amendments in the plaint, which was allowed. Accordingly, he has carried out the amendments.