KALPANA UDHAV DISLE Vs. GANESH UDHAV DISLE

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of the parties, the matter is taken up for final hearing.

(2.) This writ petition is filed challenging the order dated 31-08-2010 below Exhibit-25 in Regular Civil Suit No. 316 of 2009 passed by the 11th Joint Civil Judge, Junior Division, Beed.

(3.) The background facts for filing this writ petition as described in the writ petition are as under : On 16-09-2009 Regular Civil Suit No. 316 of 2009 came to be filed for partition and separate possession against the petitioner, her husband and one another first wife of husband of the petitioner. The plaintiff N.3 left the house of her husband alongwith plaintiff Nos.1 and 2. There was no any person to look after defendant No.1. It is the case of the petitioner that, the petitioner married with defendant No.1 i.e. respondent No. 4 herein.