LAXMAN KISAN CHAVAN Vs. NANDKUMAR KISANRAO CHVAN

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With consent of the parties, matter is taken up for final hearing at admission stage.

(2.) The petitioner/original plaintiff impugns order dtd. 16/12/2024 passed by Civil Judge Senior Division, Shrirampur below Exhibit-197 in Regular Civil Suit No.108/2013, by which prayer of petitioner/plaintiff to direct defendants to conclude argument before plaintiff has been rejected.

(3.) The plaintiff instituted Regular Civil Suit No.108/2013 before Civil Judge Senior Division, Shrirampur claiming relief of declaration, perpetual injunction and fixation of boundaries. The defendants appeared in suit and refuted contents of plaint. Eventually, issues were framed. The plaintiff recorded his evidence and filed Evidence Close Pursis dtd. 7/7/2024 below Exhibit-185. Thereafter, respondents/defendants recorded their evidence and filed Evidence Close Pursis dtd. 7/8/2024 below Exhibit-189.