AJAY BANDU DAREKAR Vs. ADHIKRAO BABURAO DESHMANE

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of the Counsels for the parties, heard fnally.

(2.) This petition under Article 227 of the Constitution of India calls in question the legality, propriety and correctness of an order passed by the learned Civil Judge, Senior Division, Islampur on an application for rejection of plaint (Exhibit-16) in Special Civil Suit No. 4 of 2016, whereby the learned Civil Judge was persuaded to reject the application preferred by the petitioners - defendants.

(3.) Shorn of superfuities, the background facts, necessary for the determination of this petition, can be stated as under: