SANJIVANI KAILAS BORADE Vs. KASHINATH HUSENI (WAGHE) VALHER

JUDGEMENT

(1.) Mr. Inamdar, learned counsel for the Applicant, seeks permission to delete the name of Respondent No.1, as he has expired, and his legal heir, i.e. Respondent No.2, is already on record. Leave granted. Amendment to be carried out forthwith.

(2.) Heard Mr. Inamdar, learned counsel for the Applicant, and Ms. Ghule, learned counsel for the Respondents.

(3.) By this Revision Application, preferred under Section 115 of the Civil Procedure Code, 1908, the Applicant is challenging the order dated 21st August 2015 passed by the District Judge-1, Solapur, thereby allowing Miscellaneous Civil Appeal No.9 of 2015 preferred by the Respondents herein and setting aside the order dated 28th November 2014 passed by the 8th Joint Civil Judge, Junior Division, Solapur, below "Exhibit-1" in Regular Civil Suit No.409 of 201