RAMPRABHU GOPINATH KAPSE Vs. SHEVANTABAI BABURAO KAPSE

JUDGEMENT

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

(2.) The petitioner ' original defendant takes exception to an order dtd. 26/10/2018 passed by the learned District Judge, Barshi, on an application filed under Sec. 152 of the Code of Civil Procedure, 1908 ('the Code') for amendment in the judgment and decree passed in Regular Civil Appeal No.204 of 1986, whereby the said application was allowed and paragraph No.2 of the judgment and operative part of the decree were ordered to be corrected.

(3.) Shorn of unnecessary details, the background facts leading to this petition can be stated as under: