RAMESH CHANDRA MAHADIK Vs. DILIP MAHADIK & OTHERS

JUDGEMENT

(1.) This petition filed under Article 227 of the Constitution is directed against the order dated 16.11.2009 passed in Civil Suit No. 73A/09. By the said order the Court below had decided the preliminary issue No.2, whether there was a misjoinder of parties in the civil suit and if yes, its effect

(2.) The plaintiff filed a suit for partition and permanent injunction.

(3.) Shri V.K. Bhardwaj, Learned Sr. counsel for the petitioner, relied on certain judgments on this aspect.