PAMABAI AND ORS. Vs. SALIMBEGUM AND ORS.

JUDGEMENT

(1.) RULE . Rule made returnable forthwith. Heard learned counsel for parties finally, with consent.

(2.) THE petitioners - legal heirs of original defendant No. 3 are before this court aggrieved by order dated 02 -04 -2015, on Exhibit -98, in regular civil suit No. 90 of 2007, passed by civil judge, junior division, Ausa, whereunder application of present respondent No. 1 - original plaintiff for amendment to the plaint has been allowed.

(3.) THE court after considering rival submissions including resistance by the defendants to amendment, had allowed the application, thus the petitioners are before this court.