SHOBHA Vs. NARENDRA S O TUMDEO HULKE

JUDGEMENT

(1.) THIS civil revision application is heard finally at the stage of admission with the consent of both the parties.

(2.) BY the present civil revision application, the applicant has challenged the common order dated 6-11-1999 passed by the learned 5th Joint Civil Judge, Senior Division, Nagpur in Special Darkhast No. 261/98, whereby the learned trial Judge rejected the objections raised by the applicant and respondent No. 5 in said application.

(3.) A few facts leading to this application are as under :---