MR. ATMARAM DHURI Vs. MRS VEENABEN R. PAREKH

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally by consent of the parties.

(2.) The petitioner, who is the plaintiff in a suit filed under Section 6 of the Specific Relief Act, is challenging the order dated 30/03/2016 by which the application for amendment of the plaint is rejected. The plaintiff intended to amend the plaint by incorporation of a claim for mesne profits.

(3.) The suit filed by the plaintiff was decreed earlier, which was challenged by the respondent before this Court in Civil Revision Application No.40/2015. This Court, by a judgment and order dated 10/02/2016, has remanded the matter back to the Trial Court for deciding the suit afresh, "from the stage of recording of evidence of the parties". This Court had also directed that the suit be decided within a period of one year from 29/02/2016.