SHASHIKANT JAGANNATH POWAR Vs. BABURAO HUVAPPA KURHADE

JUDGEMENT

(1.) RULE with the consent of the parties made returnable forthwith and heard.

(2.) THE short question which arises for consideration in the above Petition is whether the Petitioner who has filed a Suit for specific performance should be allowed to amend the plaint so as to claim the relief of possession albeit alternatively.

(3.) IN the application in question i.e. Exhibit 136, the Plaintiff has stated that he would not be leading any evidence in respect of the said relief claim.