DATTARAM DHARMA MAYEKAR Vs. ABHIMANYU DHARMA MAYEKAR

JUDGEMENT

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

(2.) The above Petition takes exception to the Order dated 27-1-2011 passed by the Learned Civil Judge, Senior Division, Ratnagiri, by which Order the Application Exhibit 151 in Regular Civil Suit no. 18 of 2005 for amendment of the plaint in terms of the proposed amendment contained therein filed by the Plaintiff came to be allowed subject to the payment of costs of Rs. 500/.

(3.) Shorn of unnecessary details the few facts can be stated thus