ARVIND RAMLU PATTIWAR Vs. SAMBASHIV RAMLU PATTIWAR

JUDGEMENT

(1.) Heard.

(2.) The petitioner is the plaintiff. He has filed a suit for declaration, partition and separate possession. The suit is of the year 2000. He wanted to amend the plaint which prayer has been allowed by the 2nd Jt. Civil Judge, Senior Division, Chandrapur. While doing so, cost of Rs. 1000/- was ordered.

(3.) This stipulation of cost of Rs. 1000/- is challenged in this petition.