LAWS(BOM)-2007-11-263

MOHAMMAD MASOOD Vs. MOHAMMAD HUSSAIN

Decided On November 29, 2007
MOHAMMAD MASOOD Appellant
V/S
MOHAMMAD HUSSAIN Respondents

JUDGEMENT

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

(2.) It is seen that in the application filed by the petitioners herein for amendment, following averment was made :-

(3.) The said application was opposed. In the reply filed by the plaintiff, however, no specific denial is raised.