BALKRISHNA Vs. INDUBAI BABURAO BORPHALE

JUDGEMENT

(1.) Heard learned counsel Mr. V. C. Solshe for the petitioner and learned counsel Mr. M. L. Dharashive for the respondent Nos. 2 to 4. None appears for the remaining respondents.

(2.) Rule. Rule is made returnable forthwith. Heard the parties finally at the admission stage.

(3.) The petitioner is challenging an order dtd. 5/7/2011 passed by the learned Principal District Judge, Latur in Misc. Civil Application No. 12/2007 thereby allowing the application and permitting to amend decree passed by the Appellate Court.