SAU.JANIBAI Vs. UMESH

JUDGEMENT

(1.) Heard.

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

(3.) By this writ petition, the petitioners (original plaintiffs) have challenged order dated 08/07/2019 passed by the Court of Joint Civil Judge, Senior Division, Nagpur, whereby an application at Exhibit-40 filed on behalf of the respondents (original defendants) for grant of leave to file counter claim under Order VIII Rule 6-A of the Code of Civil Procedure (CPC), was allowed.