BIRAGIMUT Vs. NOONE MALLIKARJUNA

JUDGEMENT

(1.) A petition for amendment of his written statement filed by the petitioner was returned by the office of the trial Court on the following grounds:-

(2.) It is stated that thereafter, the petition was kept in the suit bundle without its being numbered or being heard at the bench on the question of its maintainability. Hence, this petition.

(3.) Many contentions regarding the merits are raised before me by the learned Counsel for the parties. In my considered opinion, all those contentions need not and cannot be gone into at this stage because they have to be considered and decided by the trial Court and since this petition is filed alleging inaction on the part of the trial Court in numbering the petition.