DHONDO PANDHARINATH KULKARNI Vs. SBRIPATI DAGDU NIMBALKAR

JUDGEMENT

(1.) THIS is a revisional application challenging the order passed by the learned Civil Judge, Junior Division, Osmanabad, in Civil suit No. 44 of 1967 framing a new issue.

(2.) THE petitioner before me was defendant No. 1 in that suit and respondent No. 2 was defendant No. 2 therein. The main party, who would be interested in supporting the order of the learned Civil Judge viz. the plaintiff in the suit, is respondent No. 1 before me. Although respondent No. 1 has been duly served he has not appeared.

(3.) SECTION 98 of the Hyderabad Tenancy Act provides as follows :