MEGHASHYAM RAMCHANDRA NAIK Vs. RUKMINI KRISHNA NAIK

JUDGEMENT

(1.) RULE . With the consent of the learned Counsel appearing for the parties made returnable forthwith and heard.

(2.) THE writ jurisdiction of this Court is invoked against the order dated 11/07/2013, passed by the learned Civil Judge Senior Division, Ponda by which order the application filed by the petitioners for amendment of plaint by having recourse to Order 6, Rule 17 of the Civil Procedure Code came to be rejected.

(3.) IT is not necessary to burden this order with unnecessary facts or suffice it to say that by the said amendment application the petitioner who is original plaintiff no.1(a) was seeking deletion of plaintiffs no.1(b) to 1(e) on the ground that the petitioner has purchased the property in question i.e. the suit house from the original plaintiff i.e. the mother of the plaintiffs no.1(a) to 1(e) as well as the defendants.