VIJAYMALA SIDLING DOIJAD Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) This Petition under Article 227 of the Constitution of India calls in question the legality, propriety and correctness of an order dtd. 17/9/2014 passed by the learned Civil Judge, Kolhapur on an application (Exhibit 144) preferred by the Respondent-Defendant No.3 seeking permission to file Counter-Claim in Regular Civil Suit No.1056 of 2006, whereby the said application came to be allowed subject to payment of costs of Rs.2,000.00 to the Plaintiff.

(3.) Background facts leading to this Petition can be stated, in brief, as under :