Dinesh S/O Krishnarao Dhage vs Navinchandra Joginderpal Khosla ...
2012 Latest Caselaw 37 Bom

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                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                            NAGPUR BENCH, NAGPUR




                                                                                                           
                      CIVIL REVISION APPLICATION No.69 OF 2012




                                                                             
    1.  Dinesh s/o. Krishnarao Dhage,
         Aged 46 Years,
         Occupation - Business,




                                                                            
         R/o. Opposite Chandak Mangal Karyalaya,
         Gaddam Plots, Akola.
         Tahsil and District Akola.                    :      APPELLANT

                                         ...VERSUS...




                                                          
                                 
    1.  Navinchandra Joginderpal Khosla,
         Aged about 50 Years, 
         Occupation - Business,
                                
         R/o Khosla Bhavan, Damle Marg,
         Ramdaspeth, Akola,
         Tahsil and District Akola.     
      

    2.  The Commissioner,
         Akola Municipal Corporation,
   



         Akola.                                                                        :  RESPONDENTS

    =-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-
     Shri Zaka A. Haq. Counsel for the Appellant,





    =-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=- 


                                                            CORAM :   R.K. DESHPANDE, J.

                                                          DATE    :   28.9.2012.





    ORAL JUDGMENT     :



    1.                Admit.

2. Heard finally by consent of the parties.

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3. Though, the trial Court has made certain observations

about the bar of jurisdiction of the Civil Court under Section 149 of

the Maharashtra Regional and Town Planning Act, 1966. Three issues

are framed for decision as under : -

i) Whether the Civil Court has jurisdiction to try and

entertain the suit ?

ii) Whether the suit is properly valued ?

iii) Whether the suit is barred by limitation ?

4. The issue No.1 framed, shall cover the question as to

whether the jurisdiction of the Civil Court is barred under Section 149

of the Maharashtra Regional and Town Planning Act, 1966. The

Court shall decide all the three issues together afresh. The order

dated 7.8.2012 decided an application under order 7 rule 11 of

C.P.C. is quashed and set aside.

5. In view of the aforesaid issues the application under Order

7 Rule 11 does not survive. No costs.

JUDGE

DWW