AMBARWADIKAR & CO Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) These appeals were admitted and taken up for final hearing on 13th January 2015. Both the appeals are between same parties.

(2.) Appellant (original plaintiff) in Appeal from Order No.82/2014 is challenging the order dated 7.8.2014, passed by Civil Judge, Senior Division, Latur, below Exhibit 35 in Special Civil Suit No.18/2012, thereby holding that Latur Court does not have territorial jurisdiction to entertain the Special Civil Suit No.18/2012 filed by the appellant and directing that the plaint should be returned to be filed in proper and competent Court at Nilanga, District Latur.

(3.) In Appeal from Order No.86/2014, same appellant- plaintiff has filed Appeal from Order, challenging the order dated 20.8.2014, passed by Civil Judge, Senior Division, Latur below Exhibit 29 in Special Civil Suit No.23/2012, thereby holding that Latur Court does not have territorial jurisdiction to entertain the suit and directing that the plaint should be returned for being filed to the proper and competent Court at Nilanga, District Latur.