PRAKASH RAJU ROKADE Vs. RAJU SUKA ROKADE

JUDGEMENT

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

(2.) The challenge in the present petition is to the judgment and order dated 03rd April, 2019 passed in Regular Civil Appeal No. 204 of 2011 thereby rejecting petitioner 's application filed under Order VI Rule 17 read with Order I Rule 10 of the Code of Civil Procedure, 1908 (for short "Code") for impleading his step sisters at the appellate stage.

(3.) Facts of the case are as under :