SUVARN RAJARAM BANDEKAR DISCRETIONARY TRUST Vs. ARMANDO CARDOZO

JUDGEMENT

(1.) On 03/02/2017, a notice for final disposal was issued. Accordingly, the matter is heard finally.

(2.) By this petition, the petitioners, who are the original plaintiffs, are challenging the order dated 31/08/2016 (below Exh.76), passed by the learned Trial Court, rejecting the prayer to amend the plaint for inclusion of mesne-profits in the plaint.

(3.) The brief facts are that the petitioners have filed a suit in the year 1992 against the respondents for a direction to the respondents to demolish the illegal structures in the suit property marked as A, AC, AC1 and AC2, as shown in the shaded portion in red in the plan annexed to the plaint and for some other consequential reliefs.