HARIBHAU BALIRAM SHENDE Vs. PRAMOD WASUDEORAO RAKSHAMWAR

JUDGEMENT

(1.) The dismissal of appeal filed by the appellants/plaintiffs, vide judgment and decree dtd. 16/1/2016 passed by the District Judge-VI, Nagpur, in Regular Civil Appeal No. 187 of 2013arising out of the dismissal of suit for declaration and permanent injunction, vide judgment and decree dtd. 2/5/2013 passed by the Civil judge, Junior Division, Kuhi in Regular Civil Suit No. 21 of 2009, has been assailed in the present appeal at the instance of the plaintiffs.

(2.) Heard Shri S.L. Kotal, learned counsel for the appellant, Smt. Anita Shinde, learned counsel for the respondent no.l. and Shri J.D. Vaidya, learned counsel for the respondent nos. 2 to 7.

(3.) This Court while admitting the present appeal on 12/9/2017 framed the following substantial questions of law