GANGADHARRAO MADHAVRAO PATWARDHAN Vs. PAREKHS MEDISALES PRIVATE LIMITED

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With consent of parties, matter is taken up for final hearing at admission stage.

(2.) The petitioners (original defendants) impugn order dtd. 13/9/2023 passed below Exhibit-226 by learned Joint Civil Judge Senior Division, Sangli in Special Civil Suit No.195/1999, whereby application filed by respondent/plaintiff seeking amendment in plaint has been allowed.

(3.) The respondent no.1 instituted Special Civil Suit No.195/1999 against petitioners seeking relief of declaration of ownership, perpetual injunction and possession in respect of suit properties, more particularly specified in plaint alongwith map appended thereto at Schedule (A). It is contention of respondents that they acquired ownership of suit property in pursuance to proceeding of liquidation. The defendants appeared in suit and filed written statement denying material averments of plaint. The issues were framed, parties laid their evidence. On 15/7/2023 petitioners advanced their final argument, eventually, matter was posted for judgment.