MOHAMMAD HAYATKHAN KARIMKHAN Vs. TARAMATI

JUDGEMENT

(1.) Heard Mrs.Kulkarni, learned Counsel for petitioners and Mr. S. Y. Mahajan, learned Counsel for Respondents No. 1 to 3. Rule. Rule made returnable forthwith and heard finally by consent of learned Counsel for respective parties.

(2.) Petitioners are original plaintiffs and are seeking quashment of the order dated 3-12-2009, passed by Civil Judge, Junior Division, Bhoom, below Exhibit-86 in Regular Civil Suit No. 120/2006.

(3.) Petitioners - original plaintiffs instituted suit against defendants -respondents herein claiming specific performance of agreement alleged to have been executed on 21-12-1976 by the defendants. The dispute relates to land S. No. 70/D (G. No. 129) situate at village Mankeshwar, Tq. Bhoom.