(1.) Leave granted.
(2.) Heard Mr. Sanjay Arya, learned counsel for the appellants and Mr.Anand Sanjay M Nuli, learned senior counsel for the respondents.
(3.) The suit for declaration and possession was decreed by the Court of first instance on 7/2/2018 and the same was even upheld by the First Appellate Court. However, in the second appeal, the concurrent judgments of the courts below were reversed.