SHOBHA MUKUNDRAO KULKARNI Vs. RAMBHAU TRIMBAK KHEDKAR

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule made returnable forthwith. With the consent of the parties, the matter is taken up for final hearing at admission stage.

(3.) The petitioner is raising challenge to the order passed by the Jt. Civil Judge, Jr.Dn., Pathardi on 26-6-2006 below exh. 17 in Regular Civil Suit no. 44/2005 thereby rejecting the application seeking amendment of the plaint filed by the petitioner/original plaintiff.