MANOHAR LAHANUJI RAJURKAR Vs. RAJENDRA BHAURAO LOKHANDE

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule made returnable forthwith. This Civil Revision Application is heard finally with the consent of the learned counsel appearing for the parties.

(3.) Being aggrieved against the order dtd. 01/08/2024 passed by the learned Joint Civil Judge, Senior Division, Nagpur, in Regular Civil Suit No.921/2023, the applicants in civil revision application are before this Court. Vide aforesaid order, the suit filed by the non-applicantsdefendants before the Trial Court under Order VII Rule 11 C.P.C. was allowed.