GOPALRAO AMBADASRAO BORIKAR Vs. ANANTRAO RAMRAO DESHPANDE

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of the parties, the matter is taken up for final hearing.

(2.) This Civil Revision Application is filed challenging order dated 23-09-2010 passed by the Joint Civil Judge, Senior Division, Parbhani below Exhibit-1 in Misc. Civil Application No. 45 of 2010. The revision applicant further prayed to condone the delay in filing the application for restoration of Special Civil Suit No. 01 of 1996.

(3.) The background facts which are stated in Civil Revision Application are as under :