R. M. Savant, J. - (1.)Rule, with the consent of the parties, made returnable forthwith and heard.
(2.)The issue which usually crops up as regards whose right is to begin in a suit has once again cropped up in the present proceedings.
(3.)The petitioner who is original defendant takes exception to the order dated 25 th March, 2009 by which order, the trial Court, i.e. the learned Civil Judge, Senior Division, Pen has directed the defendant to step into the witness box and lead his evidence in the first instance. The petitioner also takes exception to the order dated 2nd September, 2009 by which the Review application filed by the petitioner came to be rejected.