SHAMRAO GANPAT CHINTAMANI Vs. KAKASAHEB LAXMAN GORDE

JUDGEMENT

(1.) Heard respective counsel.

(2.) Rule. By consent, Rule made returnable forthwith and the petition is taken up for final hearing.

(3.) This petition takes an exception to the judgment and order passed by the learned IV Ad-hoc Additional District Judge, Aurangabad in Misc. Civil Appeal no. 149 of 2005, dated 3-9-2005.