SAVITA Vs. ZINGARAJI

JUDGEMENT

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

(2.) This Writ Petition takes exception to the order, dated 6.9.2007, passed by the Civil Judge, Senior Division, Jalna, in Special Civil Suit No. 23 of 2007 and the judgment and order, dated 17.11.2008, passed by the Civil Judge, Senior Division, Jalna in MARJI No. 34 of 2008.

(3.) The petitioner herein resides at Vidyanagar, Beed and does agricultural work.