SATYANARAYAN SURAJMAL SHARMA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Shri Markandeyawar, Advocate for the petitioner and Shri Jaiswal, A.G.P. for respondent No. 1 to 3.

(2.) The petitioner challenges the order of the Civil Judge, Senior Division, Nagpur dated 9.9.2008 on Exhibit 65 in Civil Suit No. 279/2001 between the parties.

(3.) . The plaintiff has filed the suit for declaration and injunction. In this suit when the matter was closed for final arguments, after closing evidence of both sides, plaintiff moved an application for seeking amendment to the plaint to incorporate a plea of perfection of title by way of adverse possession. Said application was rejected by the impugned order.