ASHOK RAMKRISHNA KALBANDE Vs. POURNIMA BHIMRAO KEWATE

JUDGEMENT

(1.) Rule made returnable forthwith. Heard finally by consent of learned counsels appearing for the parties.

(2.) The challenge is to the order dated 09.07.2015 passed by the lower appellate Court below Exh.32 in Regular Civil Appeal No. 387 of 2015, rejecting the application of the petitionerstenant for amendment of the appeal and written statement. By way of the amendment, the petitioners seek to bring on record the subsequent events of passing of the decree against certain other tenants and obtaining the possession by the landlord of the suit premises.

(3.) According to the learned counsel for the respondentlandlord, the case of the landlord is for the need of the entire premises including the room in possession of the petitionerstenant and therefore, the subsequent event shall not have any bearing on the controversy involved in the suit on merits.