(1.) IN this appeal, the appellant - original respondent challenges the judgment and order dated 27.7.2010 passed by learned Single Judge in SCA No. 8096 of 2010, whereby learned Single Judge disposed of SCA No. 8096 of 2010 preferred by respondent herein - original petitioner, by modifying the order dated 3.7.2010 passed by learned Presiding Officer, Eighth Fast Track Court, Gondal, Camp at Upleta, below Exhibit 10 in Civil Misc. Appeal No. 13 of 2010.
(2.) IT is evident that the challenge before the learned Single Judge was to the order passed by learned Presiding Officer, Eighth Fast Track Court, Gondal, Camp at Upleta, dated 3.7.2010 below Exh.10 in Civil Misc. Appeal No. 13 of 2010. Learned Single Judge in exercise of his jurisdiction under Article 227 of the Constitution modified the order to a certain extent so as to balance the equities between the parties. This being the position, present appeal would not be maintainable under Clause 15 of the Letters Patent.