GOPALKRISHNA GANPAT GULVE Vs. SHOBHACHAND RAYCHAND FIRODIYA

JUDGEMENT

(1.) Heard learned Counsel for the respective parties.

(2.) This petition takes an exception to the judgment and decree passed by the learned III Additional District Judge, Ahmednagar in R.C.A. No. 98 of 1999 dated 9.2.2001.

(3.) Petitioners are the plaintiffs in Regular Civil Suit No. 596 of 1996 ("suit"). Parties, hereinafter, are being referred to their original status in the suit.