YUSUFUNISSABEGUM Vs. MUNICIPAL COUNCIL

JUDGEMENT

(1.) Heard the learned counsel for the appellant and the learned counsel for the respondent No.1 Municipal Council.

(2.) This revision has been preferred against the Judgment and order of the learned Civil Judge, Senior Division Ambajogai, passed in Misc. Civil Application No. 11 of 2003 on 15/11/2006 and the Judgment and order in RCA No. 84 of 2006 of the learned District Judge-1 at Ambajogai, dtd. 10/7/2017.

(3.) The parties would be referred to their original position as the "applicant" and the "respondent".