RAJIV LAXMINARAYAN JAJU Vs. GOPAL MOTILAL BAHETI

JUDGEMENT

(1.) I have heard Mr.Uday S. Malte, learned counsel appearing for the Petitioner for quite sometime.

(2.) The Petitioner takes an exception to the impugned order dated 11.11.2014 passed by the Trial Court below Exhibit147 in RCS No.159/2001.

(3.) The grievance is that an objection raised under Order XIII Rule 3 of the Code of Civil Procedure has not been considered by the Trial Court in it's proper perspective and has, therefore, led to the passing of the impugned order, which is erroneous.