MEENAL MOHAN GARUDI Vs. MOHAN EKNATH GARUDI

JUDGEMENT

(1.) This petition under Article 227 takes exception to order dtd. 3/10/2022 passed by the District Court, Mapusa in Regular Civil Appeal No.53/201, whereby the learned District Judge has allowed an application for amending the plaint in Matrimonial Petition No.25/2006/A, which was filed before the Civil Judge Senior Division at Mapusa at the behest of the respondent (husband), who is the original plaintiff. A further challenge is thrown in this petition to an order dtd. 17/8/2022 passed by the learned District Judge whilst recording evidence of the petitioner/original defendant/respondent (wife) in the suit; the order directs the petitioner, who was at the relevant time in the witness box to answer a question put by the respondent to the witness, and objected to by the petitioner.

(2.) Short facts that lead to the filing of this petition are as under:

(3.) I have heard learned Advocate Ms. Prithvi Bandekar for the petitioner; I have perused the records of the proceedings before the District Court in Regular Civil Appeal No.53/2015.