NAVNEET Vs. PATIL PATWARI SARAY SANSTHAN

JUDGEMENT

(1.) Heard. RULE. Heard finally with the consent of the learned Counsel for the parties.

(2.) The petitioner is aggrieved by the order dtd. 18/4/2019 passed by the learned Civil Judge, Junior Division (for short- 'CJJD') Morshi, below Exhibits 42 and 55 in RD. No. 47/2013, thereby rejecting the objection (Exhibit No.42), and the application for appointment of the commissioner (Exhibit No.55) filed by the petitioner has preferred this petition.

(3.) In brief, the facts are as under: