MAHAVIR ENTERPRISES Vs. JOINT CIVIL JUDGE

JUDGEMENT

(1.) Heard Mr. Gilda, learned counsel for the petitioner and Mr. Kalwaghe, learned counsel for respondent no.4 and Mr. Mahesh Rai, learned counsel for respondent no.7.

(2.) Rule. Heard forthwith.

(3.) By this petition the petitioner challenges the order dated 11.9.2007 passed by the Joint Civil Judge, Junior Division, Darwah in Regular Civil Suit No. 1/2002 by which the application filed by respondent no. 7 to get the suit property measured has been allowed. Initially, the plaintiff had made an application for measurement of the suit land through TILR and the same was allowed but the plaintiff failed to get the order executed. Thereafter, respondent no. 7 herein was joined as defendant no.2. The trial court allowed the application lfiled by the defendant no.2.