MADAN RAMVILAS SOMANI Vs. SAMIT ABHAYKUMAR MUTTHA

JUDGEMENT

(1.) Rule made returnable forthwith and heard finally with the consent of learned counsel appearing for the parties.

(2.) The challenge in this revision application is to the judgment and decree dated 21/10/2016, passed by the Court of 2nd Jt. Civil Judge, Junior Division, Shrirampur, in a suit being Regular Civil Suit No.116/2005, and afrmed by the Court of District Judge-1, Shrirampur in Regular civil Appeal No.63/2016, on 7/12/2018.

(3.) Heard Mr. Jaju, learned counsel for the applicant and Mr. Bedre, learned counsel for respondent No.1. Perused the impugned judgments.