VINOD GOPALAN PUTHANPURE Vs. JYOTI ANIL SHAH

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally by the consent of the parties.

(2.) The petitioner is aggrieved by the order dated 21/06/2017, by which, the Trial Court has allowed application Exhibit 71 and has permitted the respondent /plaintiff to amend her plaint in R.C.S. No. 186/2010.

(3.) I have considered the strenuous submissions of Shri Kutti, learned advocate for the petitioner and Shri Kulkarni, learned advocate on behalf of the respondent/plaintiff. With their assistance I have gone through the petition paper book.