SUDAM NANA AWARI Vs. MADHAV BABURAO TITAME

JUDGEMENT

(1.) Heard finally with consent at admission stage.

(2.) Being aggrieved by the order dated 04.10.2016 passed by Civil Judge, Senior Division, Sangamner below Exhibit 47 in Regular Darkhast No. 358 of 2012 (old No.50 of 2001), the petitioners-original decree holders have preferred this Writ Petition.

(3.) Brief facts giving rise to this Writ Petition are as follows: