ROSARINHO M FERNANDES Vs. SANTHOSH JUVEKAR ALIAS SANTHOS

JUDGEMENT

(1.) Heard.

(2.) Rule. By consent Rule made returnable forthwith.

(3.) The petitioner challenges Order dated 14. 8. 2007 passed by the Civil Judge, Senior division, Margao, in Special Civil Suit No. 34/06, whereby the application for amendment of the pleadings in the plaint has been rejected. The rejection is on the ground that the facts which are now sought to be brought on record by way of proposed amendment were known to the petitioner prior to the filing of the application for temporary injunction; however, the amendment is sought for only after filing the application for temporary injunction.