RAJARAM KESHAV DHOBI Vs. NARAYAN JAIRAM MARATHE

JUDGEMENT

(1.) Rule, Rule made returnable forthwith. Heard finally with the consent of parties.

(2.) Both the Civil Revision Applications are filed, challenging the Judgment and decree dated 11th August, 2009 passed by the Adhoc District Judge-1, Amalner, Dist. Jalgaon, in Regular Civil Appeal No. 15 of 2004. This Court vide order dated 17th February, 2010 in Civil Revision Application No. 190 of 2009 observed that the revision is to be finally heard, at the stage of admission. Further this Court was pleased to call record and proceedings and accordingly record and proceedings are received from the concerned Court.

(3.) Brief facts as disclosed in the plaint are as under :