KISHORE DEORAO DESHPANDE Vs. SARANG

JUDGEMENT

(1.) This civil revision application challenges the judgment and order dated 18.3.2011 passed by the Civil Judge, Junior Division, Maregaon, decreeing the Regular Civil Suit No.34 of 2009, filed by the respondent/plaintiff under Section 6 of the Specific Reliefs Act.

(2.) Notice for final disposal of the matter was issued by this Court on 21.6.2011. Shri S.Y.Deopujari, the learned Counsel appears for the respondent/plaintiff.

(3.) Admit. Heard the matter finally by consent of the learned Counsels appearing for the parties.