AJAY SHINDE Vs. ASHA DESHMUKH

JUDGEMENT

(1.) THIS petition is filed by the petitioner-defendant under Article 227 of the Constitution of India, challenging the order dated 29.1.2009, passed by the Additional Principal Judge, Family Court, Gwalior in Case No. 2- A/2008 (H.M. Act) whereby an amendment application filed by the present petitioner-defendant is rejected.

(2.) SHRI Singh, learned counsel appearing on behalf of respondent, contended that he has no objection in allowing the amendment in para-23 of the written statement that the said amendment is allowed and the present petitioner is directed to amend para-23 of the written statement accordingly. So far the amendment in para 14 is concerned the said amendment is only in the nature of clarification. In the present case, issues are already framed and the amendment is not based on subsequent events.

(3.) ACCORDINGLY , petition stands disposed of.