VAMNESHWAR SAUNSTHAN Vs. GAJANAN BABUSO SATTARKER

JUDGEMENT

(1.) Heard Mr. Sudin Usgaonkar, learned Senior Advocate for the Petitioner and Mr. A. D. Bhobe, learned Counsel for the Respondents.

(2.) Rule. Rule is made returnable forthwith at the request and with the consent of learned Counsel for the parties. Learned Counsel for the Respondents waives notice.

(3.) The challenge in this Petition is to the orders dated 18.10.2019 by which the First Appellate Court has dismissed the Petitioner's application under Order 41 Rule 27 of the Civil Procedure Code (CPC) for seeking leave to produce additional evidence at the appellate stage and application under Order 6 Rule 17 of the CPC seeking leave to amend the plaint so that there is no allegation that the evidence which the Petitioner now seeks to produce is not backed by the pleadings in the plaint.