JAYRAM KISAN PAGARE Vs. ADHIK DEORAM PAGARE

JUDGEMENT

(1.) Heard Shri V.B.Patil, learned Counsel for the petitioner and Shri Santosh Bhosale, learned Counsel holding for Shri N.B.Suryawanshi, advocate for Respondents No.1 & 3.

(2.) Petitioner is challenging order dated 09.10.2006, passed by Civil Judge, Junior Division, Bhadgaon, below Exhibit-54 in R.C.S. No.38/2005, thereby rejecting the application tendered by the petitioner - original plaintiff seeking permission to amend the plaint.

(3.) Plaintiff - petitioner instituted Regular Civil Suit No.38/2005 claiming declaration of ownership and perpetual injunction against defendants. It is needless to state details in respect of the pleadings raised by the parties to the litigation. Suffice it to mention that an application Exhibit-54 came to be presented by the plaintiff in pending suit for impleading defendants no.7, 8 and 9. Plaintiff, as such, prayed for impleadment of those defendants as well as for carrying out consequential amendment to the plaint.