NIRMALABAI JAISINGH PATEL Vs. POONAM SIYARAM MAHARAJ VYAS

JUDGEMENT

(1.) HEARD Shri Parsodkar, Advocate for the petitioner and Shri Shareef Advocate for the respondent.

(2.) RULE, Rule is made returnable forthwith by consent of the parties.

(3.) BY this petition filed under Articles 226 and 227 of the Constitution of india, the petitioner challenges the order dated 14-10-2004 passed by the 2nd Additional District Judge, Nagpur, in Miscellaneous Civil Appeal No. 287 of 2004, whereby the said Court has dismissed the Miscellaneous Civil Appeal No. 287 of 2004 filed before it assailing the order dated 30-8-2004 passed by Small Causes Court, Nagpur, issuing warrant of possession in Regular civil Suit No. 568 of 2003. The respondent has filed caveat.