AJAYKUMAR BHALCHANDRA GAJARE Vs. JAGDISH DEVENDRA RELE

JUDGEMENT

(1.) Rule.

(2.) Rule made returnable forthwith and with the consent of the counsel for the parties heard finally.

(3.) The petitioner-plaintiff/appellant takes exception to an order dtd. 19/6/2024 passed by the learned District Judge, Raigad, Alibag in Civil Appeal No. 89 of 2016 whereby an application preferred by the appellant to amend the plaint so as to incorporate the averments to the effect that eight days prior to the filing of the said application the defendants had demolished the bungalow no. 1, in respect of which the suit for specific performance of the contract came to be instituted, and the consequential relief of reconstruction of the said bungalow, and in addition compensation of Rs.50.00 lakh, came to be rejected.