SINDHU TANAJIRAO PATIL Vs. TANAJIRAO GOVINDRAO PATIL

JUDGEMENT

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

(2.) The above Petition takes exception to the Order dated 8 6 2011 passed by the Learned Joint Civil Judge Junior Division, Sangli, by which Order, the Application Exhibit 143 in Special Civil Suit No.525 of 1996 filed by the Petitioner/Defendant for setting aside the "no additional Written Statement" Order came to be rejected.

(3.) The Petitioner herein is the Original Defendant No.3 in the suit filed by the Respondent Nos.1(A) to (1(E) being Special Civil Suit No. 525 of 1996. The said suit has been filed in the Court of Learned Joint Civil Judge, Junior Division, Sangli, for claiming the relief of partition, declaration and possession in respect of the suit property which is mentioned in paragraphs 2(a) and 2(b) of the plaint. It is the case of the Plaintiffs that they have 1/7 th share in the said suit properties.