DADU RAMA PATIL Vs. BAPU KRISHNA KURANE

JUDGEMENT

(1.) Admit, with the consent of the learned counsel for the parties taken up for hearing forthwith.

(2.) The revisionary jurisdiction of this Court is invoked against the order dated 24/8/2012 passed by the learned Civil Judge, Senior Division, Ichalkaranji by which order the Trial Court has decided the preliminary issue by holding that it has the jurisdiction to try and entertain the present suit.

(3.) The Applicants herein are the original Defendant Nos.10, 11,13 and 15 to the suit in question being Regular Civil Suit No.247 of 2005. In the context of the challenge which has been raised in the above Civil Revision Application it would be apposite to refer to the reliefs claimed in the said suit.