VIJAYKUMAR GULABCHAND BALDAVA Vs. GAUTAM PRAKASH KULKARNI

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally by the consent of the parties.

(2.) I have heard the learned advocates for the respective sides at length on 27.11.2018 and the matter was posted today for passing orders.

(3.) The petitioner, who is the original defendant in Special Civil Suit No. 117 of 2006, is aggrieved by the order dated 09.10.2015 passed by the learned Trial Court below Exh.189 and Exh.190.