PRATAP SHIVAJI CHUMBALE Vs. DEEPAK VISHANATH PINGALE

JUDGEMENT

(1.) ADMIT , with the consent of the learned counsel for the parties taken up for hearing forthwith.

(2.) THE revisionary jurisdiction of this Court under Section 115 of the Code of the Civil Procedure is invoked against the order 25/9/2013 passed by the learned 5th Joint Civil Judge, Senior Division, Nashik. By the said order the Trial Court has held that the said Court would have jurisdiction to try and entertain the Suit in question.

(3.) THE background facts giving rise to filing of the Suit in question can be stated thus: -