MOHANLAL RUCHANDMAL PAHLAJANI Vs. MANOHARLAL REWACHAND HABLANI

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard the petition by consent of the learned Counsel appearing for both the parties.

(2.) The writ petitioner/defendant in Special Civil Suit No.133 of 2013 pending before the learned Joint Civil Judge Senior Division, Amravati, preferred this petition impugning the order passed by the trial Court permitting the respondents/plaintiffs to carry out the amendment in the plaint.

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