MOHAMMAD ABDULLAH BHAT Vs. NAZIR AHMAD BHAT

JUDGEMENT

(1.) By this common order, afore titled two writ petitions under Article 227 of Constitution of India, filed by the petitioner/plaintiff, are proposed to be disposed of.

(2.) Vide CM(M) No.73/2022, the petitioner/plaintiff has challenged order dtd. 26/3/2022, passed by the learned Sub Judge Chadoora (hereinafter referred to as 'the trial Court'), whereby application of the petitioner for amendment of the plaint has been partly declined.

(3.) Vide CM(M) No.96/2022, the petitioner/plaintiff has challenged order dtd. 30/4/2022 passed by the learned trial Court, whereby the petitioner's right to file the amended plaint has been closed.