LALIT Vs. NANDLAL RAMPRASAD HARNE

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule made returnable forthwith. The writ petitions are heard finally with the consent of learned counsel for the rival parties.

(3.) By this writ petition the petitioners, legal heirs (of the original defendants) have challenged order dated 06/03/2020 passed by the Second Additional Small Causes Court, Nagpur, whereby application at Exh.116 has been rejected.