GANPAT BHAGOJI KSHIRSAGAR Vs. ANJANA KRUSHNA JAMDADE

JUDGEMENT

(1.) The only issue arisen in this Writ Petition is, whether the trial Court was justified in allowing the Application filed by the Plaintiff for amendment of the Plaint particularly when the trial has commenced.

(2.) By consent, the Writ Petition is taken for final hearing at an admission stage.

(3.) I have heard learned Advocate Shri.Bodake for the Petitioners / Defendant Nos.1 to 3 and 5 to 8 and also heard learned Advocate Shri.Kenjale for the Respondent No.1 / Plaintiff.