NIVRUTTI KESHAV SHINDE Vs. VITTHAL BHAU CHAVAN

JUDGEMENT

(1.) Heard Mr. Kadam, learned counsel for the Petitioner and Mr. Bhosale, learned counsel for Respondent No. 2.

(2.) The challenge in this Petition is to the order dated 17th August, 2018 passed by the learned Civil Judge Junior Division, Indapur. The operative portion of this order read thus:

(3.) The aforesaid order has been made in execution proceeding arising out of the execution of decree in RCS No. 113 of 1979. The Petitioner was original Defendant No. 2 and Respondent No. 2 was original Defendant No. 1 in the said suit. The operative portion of the judgment and decree dated 6/8th February, 1988 read thus: