KAMAL SHYAMSUNDER NARANG Vs. MAHENDRA V. RATHOD

JUDGEMENT

(1.) Rule.

(2.) Rule made returnable forthwith. Heard fnally with the consent of parties.

(3.) Plaintiffs in RAC Suit No. 965/3493 of 1982 have challenged the order dated 4th March, 2020 passed by the Appellate Bench, Small Causes Court at Mumbai in Miscellaneous Appeal No. 371/2004 in Miscellaneous Notice No. 97/2003.