ANIL WAMANRAO THAKARE Vs. KAWADU SUDAM KULSANGE

JUDGEMENT

(1.) By this revision, the applicants impugn the order passed by the Civil Judge (Junior Division), Wani in M.J.C. No.6/2002 on 25.06.2004 allowing the application filed by the non-applicant for setting aside the ex-parte decree and directing the applicants to restore the possession of the property to the non-applicant.

(2.) Few facts giving rise to this revision application are stated thus-----

(3.) After the decree was passed, the applicants filed execution proceedings which was registered as Regular Execution Case No.4/2002. The summons were issued to the non-applicant by the executing Court through the bailiff but since the non-applicant refused to accept the notice of execution proceedings, the summons in the execution proceedings were also affixed on the door of the suit house in the presence of two witnesses.