CHETAN ANAND SHETTY Vs. INDRAJEET CHANDRASEN SHIROLE

JUDGEMENT

(1.) Heard.

(2.) Rule. The Respondents waive service. By consent, Rule is made returnable forthwith.

(3.) This Civil Revision Application under Section 115 of the Code of Civil Procedure, 1908 is directed against the judgment and decree dated 20.01.2006 of the Small Causes Court at Pune in Civil Suit No.561/1999. This judgment and decree is confirmed by the lower Appellate Court on 30.11.2006 in Civil Appeal No.187/2006. The Applicants before me are the original Defendants.