MAHESH RAJKUMAR KANHED Vs. RAMESH BHAGWANSA WALALE

JUDGEMENT

(1.) Heard both the sides.

(2.) Rule, made returnable forthwith.

(3.) This revision petition is filed against the order passed by the Additional District judge, Hingoli dismissing the appeal and confirming the judgment and order passed by the C. J. S. D. , Hingoli decreeing the suit for recovery of the amount and directing the petitioner- denfendant to pay the amount of Rs. 95,625/- to the plaintiff along with future interest @ 15% per annum from the date of suit till the realization of the decretal amount.