VIRBHADRAPPA Vs. MAHALINGAPPA

JUDGEMENT

(1.) Heard Shri V. R. Dhorde, learned Counsel holding for Shri R. N. Dhorde, advocate for the petitioner and Shri C. R. Deshpande, learned Counsel for respondent No. 1. Respondents No. 3 and 4, though served, are absent.

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

(3.) This is a petition by original defendant No. 2 raising exception to the order dated 21-11-2003, passed by Ad hoc Additional District Judge, Latur, below application Exhibit-29 in Regular Civil Appeal No. 173/96.