ASHOK SADASHIV KHARDEKAR Vs. VITTHAL NARHAR WAGHMARE

JUDGEMENT

(1.) Mr.Borkar the learned advocate appearing on behalf of the petitioner seeks permission to delete the respondent no.2. Permission to delete the respondent no.2 is granted. Rule. Mr. Godbole, learned advocate for the respondent waives service of rule for respondent no.1-original plaintiff.

(2.) Heard the learned advocates for the parties.

(3.) The petitioner-original defendant has filed this petition challenging the order passed by the learned IIIrd Addl. District Judge, Solapur dated 15th July 1998 passed in Misc. Civil Appeal No. 92 of 1997 filed by the respondent-plaintiff. Dealing with the said appeal, the appellate Court has allowed the appeal and set aside the order passed below application Exhibit 7 dated 27th June 1997 and directed the respondent viz. the petitioner original defendant nos. 1 and 2 that they shall make repair of tin sheet parapet varvandhi and reconstruct the northern side wall within one month from the date of the order.