MANISHA VASUDEO WARDE Vs. ABDUL SALIM CHAWDHARY

JUDGEMENT

(1.) The Petitioner herein has challenged the order dated 18/10/2019 whereby the learned Judge, Small Causes Court has allowed the Application under Order 6 Rule 17 of the Civil Procedure Code.

(2.) The Respondent who is the original Plaintif has fled a suit for eviction against the Petitioner herein mainly on the ground of bonafde requirement. The respondent-nplaintif fled an application for amendment of the plaint on the ground that during the pendency of the suit, the petitioner-ndefendant has sub-nlet the premises to one Shewanta Matkar. The plaintif therefore sought to implead Shewanta Matkar and raised ground of subletting and other consequential pleadings. The petitioner herein had not fled any reply to the amendment application but fled an application for appointment of a commissioner to verify the true facts. The learned Judge, after considering the replies fled by the parties, allowed the application for amendment. Revision application fled by the Petitioner has been dismissed by the Appellate Court by order dated 22/01/2020. Hence, the present Petition.

(3.) Heard the learned counsel for the Petitioner. I have perused the records.