AJAY NANDEDKAR Vs. MRUNALI PRABHAKAR GADGIL

JUDGEMENT

(1.) By this petition, the petitioners original plaintiffs have challenged the order dated 4.5.2013 passed below Exhibit46 in Regular Civil Suit No.124 of 2013 whereby it has been held that the Court of the 4th Joint Civil Judge (Jr. Dn.), Akola had no pecuniary jurisdiction to entertain and try the said suit.

(2.) On 10.5.2013, notice for final disposal of the writ petition was issued to the respondents. Accordingly, I have heard Shri S. A. Mohta, the learned Counsel for the petitioners, Smt. P.M. Chandekar, the learned Counsel for the respondent No.1 and Shri A. R. Deshpande, the learned Counsel for the respondent No.3.

(3.) Rule. Heard finally with the consent of the parties.