RAJAN VINAYAK LOTLIKAR Vs. SMITA RAJAN LOTLIKAR

JUDGEMENT

(1.) HEARD Mr. Lotlikar, learned Senior Counsel appearing on behalf of the petitioner and Mr. Usgaonkar, learned Counsel appearing on behalf of the respondent.

(2.) RULE . Rule made returnable and heard forthwith.

(3.) BY this petition, the petitioner has prayed for quashing and setting aside the order dated 02/03/2013 passed by the learned Adhoc District Judge -2, FTC -II, Margao (First Appellate Court, for short) on an application for amendment of the plaint filed by the petitioner herein in Regular Civil Appeal No. 144 of 2012.