SHIVARAM AND ORS. Vs. SOU. VRUNDAVANI AND ORS.

JUDGEMENT

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

(2.) The petitioner No. 1 is original defendant No. 1 whereas the petitioner Nos. 2 to 4 are original defendant Nos. 9 to 11. The Regular Civil Suit No. 155/2009 is filed by respondent Nos. 1 and 2, who are plaintiffs, in the Court of Civil Judge, Junior Division, Paranda, for declaration of ownership, partition and separate possession of their ancestral and joint family properties.

(3.) The petitioners are aggrieved by the order dated 18.2.2013 delivered by the trial Court by which application (Exhibit 110) in Regular Civil Suit No. 155/2009 seeking amendment to the plaint under Order VI Rule 17 has been allowed. While issuing notice, this Court has stayed the suit by order dated 13.3.2013 and since then the suit has not progressed.