JYOTSANA PAWAR Vs. DAULAT RAM PAWAR

JUDGEMENT

(1.) Proceedings in the matter have been conducted through video conferencing.

(2.) After going through this entire history of litigation, the learned Single Judge in the impugned order dated 09.04.2021 directed: - Appellant 1, 2 and 3 to vacate the suit premises on or before 25.04.2021. Respondent No.6 was further directed to pay a sum of Rs. 15,000/- per month to appellant 1, 2 and 3 and to enable them to find an alternate premise.

(3.) The present appeal has been filed by the appellants agitating the following: -