DIONA DSA KORGAONKAR WIFE OF SANJAY KORGAONKAR Vs. MARIA DO CARMO PIRES WIFE OF PAULO ROMULALDO PIRES

JUDGEMENT

(1.) Heard Mr. Mulgaonkar, learned counsel for the Petitioners, Mr. Menezes, learned counsel for the Respondent No.1 and Mr. A. D. Bhobe, learned counsel for the Respondent No.2.

(2.) Rule. Rule is made returnable forthwith at the request and with the consent of the learned counsel for the parties.

(3.) The challenge in this petition is to the order dated 12th November 2019 by which the learned Trial Judge has only partly allowed the Petitioners' application seeking leave to amend the plaint. This petition is directed against the portion of the order by which certain paragraphs are not permitted to be added in the plaint.