LAXMAN MAROTRAO NAKADE Vs. BAJRANGILAL BACHAIRAM GUPTA

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule made returnable forthwith. Heard finally with the consent of learned counsels for the rival parties.

(3.) The revision challenges the judgment dtd. 2/11/2022 passed by the learned Ad-hoc District Judge-1, Nagpur, in Misc. Civil Appeal No. 160/2021, whereby the judgment dtd. 14/8/2018 passed by the learned 8 th Joint Civil Judge Senior Division, Nagpur, in M.J.C. No. 12/2012, thereby rejecting the application filed by the non-applicant, who was the original plaintiff in Special Civil Suit No.132/2004, which came to be dismissed on 22/11/2011 under Order XXXIX Rule 11 of the Code of Civil Procedure (for short "C.P.C."), has been set aside and Special Civil Suit No.132/2004, has been restored to file.