KRISHNAJI AMARLAL KRUPLANI Vs. KALINDI JAYANT CHOUDHARI

JUDGEMENT

(1.) The petitioner, original plaintiff in RCS No.168/2008 filed by him in the year 2008, is aggrieved by the decision of the learned Second Joint Civil Judge, Senior Division, Jalgaon, dtd. 12/7/2021 whereby, the counterclaim filed by the defendants has been allowed subject to payment of costs of Rs.8000.00 to be paid to the petitioner/ plaintiff.

(2.) I have heard the learned counsel for the petitioner and the learned counsel for the respondents.

(3.) Rule. Rule made returnable forthwith and heard finally by the consent of the parties.