CHANDRASHEKHAR PURUSHOTTAM RATHI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) SINCE both the parties in this appeal consented for the final disposal of this case, the matter was fixed for final hearing.

(2.) THE appeal is taken up for final hearing by consent of both the parties.

(3.) THE order impugned in this appeal was passed by the learned 2nd Additional District Judge, Yavatmal, on 13-6-2000 in Regular Civil Appeal No. 192/94 whereby he allowed the said appeal, set aside the judgment and decree in Regular Civil Suit No. 172/92 passed by Civil Judge, Senior Division, Yavatmal, on 30-7-1994 and remanded the matter back to the lower Court, that is to the Court of Civil Judge, Senior Division, Yavatmal, with a direction to return the plaint to the plaintiff, who is the present appellant, for presentation after complying with the provisions of section 80 of the Civil Procedure Code.