MANOHAR NAMDEV HARMALKAR Vs. BALVANT TUKARAM HARMALKAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) By this Petition, the Petitioners have impugned the order dated 03.08.2016 passed by the learned District Judge-1, Gadhinglaj, District - Kolhapur below Exh. 34 in R. C. A. No. 1 of 2009, by which the learned Judge was pleased to reject the Petitioners' Application seeking amendment of the Written Statement, at the Appellate stage.

(3.) Learned counsel for the Petitioners submits that the proposed amendment is necessary to correct the typographical mistakes / wrong contents typed in the Written Statement filed in the suit. He submits that the said amendment is also necessary as the Respondents ( Original Plaintiffs ) were misleading the Court, about the properties.