SATISH RAMCHANDRA SHAHAPURKAR Vs. GORAKSHNATH MADHAVRAO PUND

JUDGEMENT

(1.) Perused and heard Shri V.S. Bedre, learned Counsel for the petitioner. Nobody appeared for sole respondent although served.

(2.) This civil re /ision application emerges out of the order passed by the learned Joint Civil Judge, Senior Division, Ahmednagar on Exh. 24 in Special Darkhast No. 64 of 1990 on 28.4.2000, thereby allowing the said application to detain the petitioner in civil prison.

(3.) Briefly stated, the petitioner herein is original judgment debtor/defendant and the respondent herein is the decree holder/plaintiff and the respondent filed Regular Civil Suit No. 626 of 1986 for recovery of the amount of Rs. 21,925/- and the said suit was decreed on 23.4.1990 and the petitioner herein was directed to pay the said amount along with the interest at the rate of six per cent per annum to the respondent herein.