JAGANNATH KRISHNA NARVEKAR Vs. RAVINDRA TUKARAM AMBRE

JUDGEMENT

(1.) Heard Ms. Anjali Helekar, learned Advocate for the Petitioner and Dr. Uday Warunjikar, learned Advocate for the Respondent.

(2.) Rule. Rule made returnable forthwith and by consent of the parties heard finally.

(3.) Petitioner (original Defendant/judgment debtor) by the present Petition under Article 227 of the Constitution of India, assails the order dtd. 9/6/2015 passed by the 2nd Joint Civil Judge, Ratnagiri (learned Judge) in Execution Application No. 8 of 2014, allowing the Application dtd. 20/3/2015 at Exhibit44, filed by the Respondent(original Plaintiff/decree holder).