SUBHASH NARASAPPA MANGRULE Vs. SIDRAMAPPA JAGDEVAPPA UNNAD

JUDGEMENT

(1.) Heard finally byconsent.

(2.) The petitioners have challenged two interlocutory orders below Exhibit Nos. 15 and 24 in Regular Darkhast No. 17 of 2006 pending before the Civil Judge, Junior Division, Akkalkot, District Solapur.

(3.) The facts of the case are as under:-On 22/6/2001, the respondent filed a