(1.) Heard Shri P.M.Shah, learned Sr. Advocate i/b Shri S.V.Adwant, Advocate for the appellant and Shri R.F.Totala, learned Advocate for the respondent, at length.
(2.) The appellant is aggrieved by the impugned order dated 17.4.2014 passed by the learned Principal District Judge, Aurangabad in MARJI No. 103 of 2014.
(3.) The appellant formed a partnership firm with the respondent on 7.3.2007 under the Partnership Act, 1936.