DHIRESH HANMANTRAO DESHMUKH Vs. SOU SHITAL DHIRESH DESHMUKH

JUDGEMENT

(1.) Rule, with consent of the parties made returnable forthwith and heard.

(2.) The above Petition takes exception to the order dated 21/9/2011 passed by the II Joint Civil Judge, Senior Division, Satara by which order the Application Exhibit 35 for amendment of the plaint so as to delete the relief sought in respect of the immovable properties in H.M.P. No.332 of 2010 came to be allowed.

(3.) It is not necessary to burden this Court with unnecessary facts in view of the limited controversy that is involved.