NUTAN PREMSHANKAR TIWARI Vs. LEELADHAR CHUNNILAL VISHNU

JUDGEMENT

(1.) Rule. Rule returnable forthwith. Heard finally by consent of the parties.

(2.) The petitioner takes exception to order dated 12.07.2006 passed by 7th Jt. Civil Judge Junior Division, Nagpur below application at Exh.-97 in Regular Civil Suit No. 1028/2003 whereby the petitioner's application for grant of permission to amend the plaint is rejected.

(3.) Few facts, relevant for the disposal of the present petition are as under:-