GAJANAN ONKARAPPA GADAVE Vs. SUJATA JAIRAJ GADAVE

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule made returnable forthwith. The Writ Petition is heard finally with the consent of the learned counsels appearing for the parties.

(3.) In the present petition, the petitioner is seeking to quash and set aside the order dtd. 7/3/2016, passed by the learned Joint Civil Judge, Junior Division, Miraj, below Exhibit No.77 in Regular Civil Suit No.686 of 2012, wherein, the application for amendment of plaint under Order 6 Rule 17 was rejected. A suit was instituted for partition and separate possession of plaintiff's 1/3rd share in the suit property. The original plaintiff No.2 was transposed as defendant No.12.