MOHD. SHARIF Vs. NARENDRA AND 2 ORS.

JUDGEMENT

(1.) THIS petition under Article 227 of the Constitution is directed against an interlocutory order dated 19.3.2012 passed by the trial Court. Petitioner is the plaintiff who has filed a suit for declaration and permanent injunction based upon the plea of adverse possession. Subsequently, he wanted to amend the plaint to incorporate the pleadings pertaining to specific performance. Trial Court allowed the amendment.

(2.) ORDER of the trial Court was successfully challenged by defendants in the earlier round of writ petition and this Court on 19.3.2008 directed the trial Court to decide the application for amendment afresh (See Ann. P -7).