VAISH COOPERATIVE ADARSH BANK LIMITED Vs. GEETANJALI DESPANDE

JUDGEMENT

(1.) On an application under Order VI Rule 17, CPC (IA.930/2000) made by respondent No. 1-plaintiff seeking to amend the plaint in certain respects, an order dated 10.4.2002 came to be passed by the learned Single Judge allowing the application. Material part of this order reads as under :

(2.) Appellant-defendant No. 3 feltaggrieved by the said order and, consequently, seeks to assail the same by way of present appeal.

(3.) Does the exercise of discretion by the learned Single Judge in allowing the amendment sought to be incorporated in the plaint, calls for an interference? This is the short question posed for consideration, in this appeal. To facilitate better comprehension of the issue, material factual background leading to present impasse needs to be noticed first.