ABHAY MANOHAR SAPRE, J - (1.) Leave granted.
(2.) This appeal is filed against the final judgment and order dated 08.01.2008 passed by the High Court of Gujarat at Ahmedabad in Special Civil Application No. 6737 of 2007 whereby the High Court allowed the Special Civil Application filed by respondent No. 1 herein and while setting aside the order dated 23.02.2007 of the Trial Court allowed the application for amendment of the plaint filed by respondent No. 1 herein.
(3.) The appeal involves a short point for its disposal as would be clear from the facts mentioned hereinbelow.;