RAMSAMUJ Vs. RUPESH MANOHARLAL PARMAR

JUDGEMENT

(1.) Heard Shri A.A. Bhide, learned Counsel for the petitioner and Shri S.K. Bhoyar, learned Counsel for respondent 1.

(2.) With consent, the petition is finally heard at the admission stage.

(3.) The petitioner-who was impleaded as defendant 2 in Regular Civil Suit 289/2005 brought by respondent 1-plaintiff for possession, recovery of arrears of rent and damages-is assailing the judgment and decree dated 14-12-2011 rendered by the 5 th Joint Civil Judge (Junior Division), Wardha whereby the suit is decreed and is further challenging the judgment and decree dated 20-8-2016 rendered by the Principal District Judge, Wardha in Regular Civil Appeal 33/2012 whereby the appeal preferred by the petitioner- defendant 2 is dismissed.