KAVITA PRAMOD FIRKE Vs. ANITA ARUN DHAKE

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule is made returnable forthwith. Learned Advocate Mr. M.J. Patil for the contesting respondent No. 9 waives service. With the consent of both the sides the matter is heard finally at the stage of admission.

(3.) The petitioner is the original plaintiff impugning the order passed by the trial Court rejecting his application (Exhibit 110) for appointment of Court Commissioner under Order XXVI Rule 9 of the Code of Civil Procedure, for ascertaining the alleged change in the structure of the shed erected on a suit property as described in paragraph No. 3 of the plaint.