GANPAT BABURAO BORASTE Vs. VINAYAK PANDURANG WAGHMARE

JUDGEMENT

(1.) Heard Mr. Girish Agarwal, learned counsel for the Petitioner and Mr. Amey Deshpande for the Respondents.

(2.) Respondent Nos. 1, 2 and 3 (hereinafter called Plaintiffs) instituted a Special Civil Suit No. 162/2012, in the Court of Civil Judge, Senior Division, Nasik for the reliefs; (i) to declare that their title to the suit property has matured by adverse possession; and, (ii) that, sale deeds dtd. 9/1/2012 and 12/4/2012 executed by the defendants, in respect of suit property, were not binding on them. Nearly seven years after instituting the suit, on 18th January, 20218, Plaintiffs moved an application under Order VIL Rule 17 of the Civil Procedure Code, for amendment of the plaint. Learned Trial Court vide order dtd. 13/2/2020, granted the amendment. That order is challenged in this petition.

(3.) Facts relevant for the decision of this petition are like this;