UJWAL KAUR Vs. SRI SUBHASH CHANDRA AGARWALLA

JUDGEMENT

(1.) The plaintiffs application for amendment of plaint was allowed by the learned Trial Judge vide order dated 4th may, 2009 passed in Title Suit No.141 of 1997. The defendants are aggrieved by the said order. Hence, the defendants have come before this Court with this application under Article 227 of the Constitution of India for challenging the propriety of the said order. Heard Mr. Bhattacharya, learned Advocate appearing for the petitioners and Mr. Thakkar, learned Advocate appearing for the opposite parties. Considered the materials on record, including the order impugned.

(2.) Let me now consider as to how far the learned Trial Judge was justified in passing the impugned order in the facts of the instant case.

(3.) The plaintiffs filed a suit for specific performance of contract against the defendant herein.