DINESH G. CHHABRA Vs. KISHORE GHANMARE

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard learned counsel appearing for both the parties.

(2.) The petitioner challenges order dated 21.3.2014, passed by learned Second Additional Judge, Small Causes Court, Nagpur, below Exh.46, in Regular Civil Suit No.315 of 2011, whereby the application filed by the respondent/plaintiff (landlord) for amendment in the plaint under Order VI Rule 17 of the Code of Civil Procedure, 1908, was allowed.

(3.) The facts of the case are, thus :