TULSIDAS AMBADAS CHAVAN Vs. UDDHAV TUKARAM GOSAVI

JUDGEMENT

(1.) Rule, with consent of the learned Counsel for the parties, made returnable forthwith and heard finally.

(2.) By the above Civil Revision Application, the applicant takes exception to the judgment and Order dated 1/3/2003 passed by the learned Additional District Judge, Solapur by which order the Civil Misc. Appeal No. 46 of 1998 filed by the respondent No. 1 herein came to be allowed thereby setting aside the judgment and Order passed in Civil Misc. Application No. 10 of 1995 and also setting aside the decree passed in Regular Civil Suit No. 194 of 1986 and restoring the said Regular Civil Suit No. 194 of 1986 to file.

(3.) Such of the facts which are necessary to be cited are stated thus :