SASA DETERGENT DIVISION Vs. DAMODAR S MUDLIYAR

JUDGEMENT

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

(2.) The above Writ Petition takes exception to the order dated 20th December 2010 passed by the learned IInd Joint Civil Judge, Senior Division, Thane by which order the Application Exhibit 83 for amendment came to be allowed and the amendment in terms of the schedule to the amendment Application was allowed to be incorporated in the plaint.

(3.) Shorn of unnecessary details, a few facts necessary for adjudication of the above Petition can be stated thus :