SUREKHA SURESH JADHAV Vs. SHOBHA MAHESH JADHAV

JUDGEMENT

(1.) Heard learned counsel for the Petitioner, finally at the stage of admission itself.

(2.) By this petition filed under Article 227 of the Constitution of India, the Petitioner is challenging the order dated 20 th September, 2017 passed by 2nd Joint Civil Judge Senior Division, Solapur below Exhibit 165 in Special Civil Suit No.172 of 2012. The said application at Exhibit 165 was preferred by the Petitioner, who is Defendant No.1 before the trial Court seeking amendment in the written statement under Order-VI Rule-17 of the Civil Procedure Code (for short "C.P.C.").

(3.) It was submitted that at the time of filing the written statement, the Petitioner has mentioned in the written statement that some properties are her self acquired properties; however the details of the self acquired properties were not given in the written statement, therefore, by way of amendment, the Petitioner wants to introduce those details and hence, it was requested that amendment application be allowed.