VAISHALI ABHAY MANDLE Vs. SAKHARAM VITHAL MANDLE

JUDGEMENT

(1.) Rule.

(2.) Brief facts as disclosed in the writ petition are as under :

(3.) The petitioners herein instituted Special Civil Suit No.97 of 2008 before the Civil Judge, Senior Division, Ahmednagar against the respondents for partition, separate possession and declaration that the sale deeds dated 19 12 1995 and 15 11 1997 executed by respondent Nos. 1 to 4 in favour of respondent Nos. 5 and 6 are null, void and not binding upon the share of the plaintiffs petitioners with further relief of injunction against respondent Nos. 5 and 6.