WASUDEO URKUDA BAWANKAR Vs. SHAKUNTALA MOOL

JUDGEMENT

(1.) Rule. Rule returnable forthwith. Heard finally by consent of the parties.

(2.) The petition takes exception to order dated 22.06.2006 passed by lower appellate Court below application at Exh.-15 in Regular Civil Appeal No. 436/1998, whereby petitioner's application to amend the plaint is rejected.

(3.) Brief facts relevant for the purpose of disposal of the present petition are as under:-