NATHMAL REKHCHAND SANCHETI Vs. SUSHILABAI CHIMANLAL SHAH

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. The learned counsel for the Respondents waives service. Taken up for disposal forthwith.

(2.) The Petitioner challenges the order passed by the learned Civil Judge, Senior Division, Thane dtd. 13/9/2010 and 10/2/2016 in Special Civil Suit No. 665 of 2010.

(3.) Heard the learned counsel for the parties.