VIJAY MOHAN JAGTAP Vs. SINDHUBAI MOHANRAO JAGTAP

JUDGEMENT

(1.) Heard learned Counsel for the petitioner. Rule. Rule made returnable forthwith and heard finally by consent of learned Counsel for respective parties. Learned Counsel Mrs.Deshmukh waives service of Rule on behalf of Respondents No.1 & 2. Rest of the Respondents, though served, are absent.

(2.) This writ petition is filed challenging the order dated 20.08.2009, passed by 4th Joint Civil Judge, Senior Division, Ahmednagar, below application Exhibit28 in Regular Civil Suit No. 368/2007, and order dated .17.07.2010, passed by 5th Joint Civil Judge, Senior Division, Ahmednagar, below application Exhibit44 in Regular Civil Suit No.368/2007.

(3.) The background facts of the case are as under: Petitioner herein is original defendant no.1 in Regular Civil Suit No.368/2007 filed by Respondent No.1 herein. Petitioner is son of Respondent No.1, Respondent No.2 is real brother of petitioner. Respondents No.3 to 5 are real sisters of Respondent No.1. There is no dispute about relationship between the parties.