KISHOR BHIKANSINGH RAJPUT Vs. PREET KISHOR RAJPUT

JUDGEMENT

(1.) Rule made returnable forthwith. Heard by consent.

(2.) By way of present petition, the petitioner challenges the order dated 15th September, 2006 passed by the learned Judge of the Family Court, Aurangabad, below Exhibit 44 in Petition No. B-2 of 2005 by which the application of the present petitioner for framing additional issues has not only been rejected but the amendment which has been granted earlier is disallowed and the order dated 25th September, 2006 below Exhibit 45 by which the application for adjournment came to be rejected.

(3.) The petitioner/husband has filed a petition for dissolution of marriage. After filing of the petition, since according to the petitioner, he came to know about the fact of earlier surviving marriage of the respondent with somebody else, he filed an application for amendment. The same was allowed by the learned Judge of the Family Court vide order dated 3rd March, 2006. Thereafter, the respondent/wife has also amended the written statement so as to incorporate the amended pleadings.