STATE OF MAHARASHTRA Vs. PANDIT BHIKA JADHAV

JUDGEMENT

(1.) Admit. By consent, the appeal is taken up for final hearing.

(2.) Learned Counsel for the respondent waives service for the respondent.

(3.) By way of present appeal, the appellants have challenged the order dated 14th March 2006 passed by the learned Civil Judge (Senior Division), Aurangabad, below Exhibit 44 in Regular Civil Suit No. 392/2005.