MADHAV ONKAR MAHAJAN Vs. WAMAN TUKARAM PATIL

JUDGEMENT

(1.) Heard respective counsel.

(2.) Rule. By consent, Rule made returnable forthwith and the petition is taken up for final disposal.

(3.) This petition takes an exception to the judgment and order passed by the learned Civil Judge J.D., Latur, allowing the application for amendment filed by original plaintiff in Special Civil Suit No. 53 of 2006.