COUNTER CLAIM RAISED LOMATE Vs. NARSINGH JAGANNATH MORE

JUDGEMENT

(1.) HEARD Shri B. A. Shinde, learned Counsel for petitioners and Shri B. R. Sontakke Patil, learned Counsel for respondents No. 1 to 6. Respondent No. 7 served.

(2.) RULE, made returnable forthwith and heard finally by consent of the parties.

(3.) PETITIONERS are raising exception to the common order dated 2-1-2008, passed by Civil Judge, Junior Division, Tuljapur, below Exhibit-100 in R. C. S. No. 79/2002 and below Exhibit-92 in R. C. S. No. 81/2002, whereby amendment application to the written statement presented by original defendant No. 6 -respondent No. 6 herein, raising counter-claim, has been allowed.