SANTOSH VITTHAL AWATE Vs. NAGESH NAVNATH AWATE

JUDGEMENT

(1.) Rule. Rule made returnable forthwith with the consent of the parties and heard finally.

(2.) This petition takes an exception to the judgment and order dated 29th October, 2018 passed by the learned Addl. Commissioner, Pune in Appeal No. 6 of 2018.

(3.) The brief facts giving rise for filing the present petition are as under :