LATABAI SUBHASHRAO DAHAKE Vs. JAYANT PUNJAJI THKARHEDE

JUDGEMENT

(1.) Rule made returnable forthwith. Heard the matter finally by consent of the learned counsels appearing for the parties.

(2.) The challenge in this petition is to the order dated 15.06.2016 passed below Exh.18 by the trial Court appointing Court Commissioner in the final decree proceedings for partition of the property. The order further directs the Court Commissioner to deliver the possession of the suit property to the judgment debtor and the decree holder respectively.

(3.) On 22.08.2016, this Court had passed an order as under;