RAMNIWAS BANSILAL LAKHOTIYA Vs. SUNIL PANNALAL AGRAWAL

JUDGEMENT

(1.) Heard the learned Advocates for the respective parties at length.

(2.) The petitioners are challenging the order passed by the trial Court in Special Civil Suit No.81 of 2008, below Exhibit 73, by which the application for amendment has been allowed and the respondents herein are permitted to carry out amendment, subject to costs of Rs.500/-.

(3.) Contentions of Shri Dixit, learned Sr. Advocate appearing for the petitioners, can be summarised as follows:-