SHESHRAO DEVIDAS TONGE Vs. BALU IRBA TONGE

JUDGEMENT

(1.) Since the impugned orders passed by the Trial Court arise from the same suit and the parties are the same, therefore, these two Writ Petitions are decided by this common order and the parties are referred to by their nomenclature in the suit.

(2.) Heard advocate Shri S.G. Joshi, learned counsel for the plaintiff and advocate Shri A.M. Gaikwad, learned counsel for the defendants.

(3.) In Writ Petition No.1268/2020, the plaintiff has challenged the order dtd. 10/10/2019 passed by the learned Civil Judge, Junior Division, Loha, District Nanded, on the application at exhibit-80 in Regular Civil Suit No.76/2011 thereby, rejecting the said application for amendment of the suit.