KAMAL Vs. LAXMIBAI

JUDGEMENT

(1.) Start

(2.) The petitioner has filed the present petition against the order dated 12.3.2019 whereby, the executing court has rejected the application filed under Section 151 of CPC by him.

(3.) The respondent No.1 being a owner of shop measuring 10 x 8 ft, situated in Ward No.20, House No.64/8, Bisanima Dharmshala Mahavir Marg, Baniawadi Dhar, filed a suit for eviction against the respondent No.2 on 1.12.2015. On 9.12.2015, the plaintiff and the defendant have filed the application under Order 23 Rule 3 of CPC for disposal of the suit by way of compromise.