RAMNIKLAL MOHANLAL CHAWDA Vs. SHARAD VASANT KOTAK

JUDGEMENT

(1.) BY means of this chamber summons taken out by plaintiff Ramniklal Mohanlal Chawda, it is prayed that plaintiff be allowed to carry out amendment to the plaint and proceedings as per the Schedule of amendment annexed hereto and marked with letter A.

(2.) PROPOSED amendment reads thus : A SCHEDULE OF AMENDMENT

(3.) THE crux of the proposed amendment is challenge to the validity and constitutionality of sub-section (2a) of section 69 of Indian partnership Act, 1932 inserted by State of maharashtra by way of amendment being violative of articles 14 and 19 (1) (g) of the Constitution of india.