RATNAKAR BANK LIMITED Vs. USHA RAJARAM NIMBALKAR

JUDGEMENT

(1.) Rule, with the consent of the learned counsel for the parties made returnable forthwith and heard.

(2.) The writ jurisdiction of this Court under Article 227 of the Constitution of India is invoked against the order dated 12/04/2012 passed by the Executing Court i.e. the learned 8th Joint Civil Judge, Junior Division Kolhapur by which order Exhibit 163 filed in Civil Misc. Application No.1351 of 1980 for correction of the description of the boundaries of the property in question came to be rejected.

(3.) The facts necessary to be cited for the adjudication of the above Petition can be stated thus :