SAU.VARSHA Vs. GHANSHYAM

JUDGEMENT

(1.) The present appeal is preferred against the judgment and decree dtd. 6/1/2005 passed by the learned Second Adhoc District Judge, Akola in Regular Civil Appeal No. 251/2003, arising out of the judgment and decree dtd. 21/8/2003 passed by learned 4th Joint Civil Judge, Junior Division, Akola in Regular Civil Suit No. 350/2002, therby the lower appelate Court set aside the judgment and decree passed by the trial Court and decreed the suit for correction of sale deed and permanent injunction in favour of the respondent no. 1/plaintiffs.

(2.) The appellant is the original defendant no.3 whereas the respondent no.l is the original plaintiff and respondent nos. 2 and 3 are the original defendant no.l and 2 respectively.

(3.) The respondent no. 1 preferred a suit for correction of the sale-deed and permanent injunction vide Regular Civil Suit No. 351/2002.