UTTAMRAO MONAJI BHELE Vs. SURESH PRAHLADRAO SHUKLA

JUDGEMENT

(1.) HEARD Shri De, learned counsel for the petitioner and Shri Deshpande, learned counsel for respondent No. 1.

(2.) RULE made returnable forthwith by consent of the parties.

(3.) THE Civil Revision Application is directed against the order dated 4-5-2000 passed by the Joint Civil Judge, senior Division,. Amravati in S. C. S. No. 46 of 2000 whereby the application moved by the present applicant - original defendant No. 2 under Section 9a of the Code of Civil procedure came to be rejected and the trial Court has held that it has jurisdiction to entertain and try the suit.