BARKU MOTIRAM PATIL Vs. BHAVARAO MOTIRAM PATIL

JUDGEMENT

(1.) RULE, returnable forthwith. Heard by consent.

(2.) PETITIONER is challenging the order passed below Exh.40 allowing plaintiff's application for amendment for addition of defendants who are co-sharers.

(3.) PROPER parties is a legal matter. Any defect in this regard is attributable to legal advise. Pleadings & applications are drafted by lawyers who knows the record. Any statement contained in the application which does not confirm to record therefore unless contrary is shown knowledge of such facts can not be attributed to the party. Therefore, no undue importance can be given to the contents of application in total disregard to surrounding and the fact of the matter.