JYOTSNA MANIKAL BHANDARI Vs. KESHARCHAND GULABCHAND

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. By consent of the learned Counsels for the parties, the petition is taken up for final hearing at the stage of admission.

(2.) This Writ Petition is filed by original Defendant Nos. 14 and 16 of Special Civil Suit No. 477 of 1988, which is pending before Civil Judge Senior Division, Ahmednagar. Respondent No. 1 is original Plaintiff and other Respondents are other Defendants.

(3.) The case of Respondent No. 1, in short is as under: