KOLI JETHAJI VAHAJI Vs. KOLI DARGHAJI POPATJI

JUDGEMENT

(1.) RULE.

(2.) THE present Revision Application has been filed under Section 2 of the Mamlatdar Court Act and under Section 115 of the Civil Procedure Code for challenging the order dated 27.12.2004 passed by the Deputy Collector in Revision Case No.1 of 2004, by which, the Deputy Collector allowed the said Revision Application filed by the applicants herein by quashing and setting aside the order dated 13.02.2004 passed by the Mamlatdar in Mamlatdar Court Act Case No.2 of 2003.