BHARAT KISAN MEKALE Vs. RAVIKUMAR JETHAPPA KURNE

JUDGEMENT

(1.) With consent of the parties the matter is heard finally at the stage of admission.

(2.) The Appellant herein has taken exception to order dtd. 01/11/2018 under Order 41 Rule 27 of the CPC and judgment and decree dtd. 26/03/2019 passed by the learned District Judge-3, Solapur in R.C.A. No.276 of 2017.

(3.) Heard learned counsel for the Appellant and Respondents. Perused the records and considered the submissions advanced by learned counsel for the respective parties.