KANCHAN Vs. INDUMATI

JUDGEMENT

(1.) Rule. Rule made absolute forthwith. By consent of parties, matter is heard at the stage of admission.

(2.) Heard Mrs. S. G. Chincholkar, Counsel for Petitioner, Mr. S. B. Rohile, Counsel for Respondent No. 1 and Mr. M. N. Navandar, Counsel for Respondent Nos. 2 and 3.

(3.) By this Writ Petition under Articles 226 and 227 of the Constitution of India, petitioner/original plaintiff challenges the Order dated 20-2-2009 passed by the District Judge - 2, Nanded below Exh. 25 in Misc. Civil Appeal No. 5 of 2009 arising out of the Order dated 3-1-2009 passed below Exh. 5 in R.C.S. No. 414 of 2008 by the Civil Judge (Sr.Division), Nanded.