SANTOSHI D/O KALYANLAL MEHARWAL Vs. KALYANLAL

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally with the consent of the parties.

(2.) This petition filed under Article 227 of the Constitution of India, takes exception to the order dtd. 9/6/2020 passed by the 10th Joint Civil Judge Senior Division, Ahmednagar below Exhibit-98 in Special Civil Suit No.125/2014, thereby rejecting the application filed by the petitioners under Order VI Rule 17 of the Code of Civil Procedure.

(3.) The petitioners - original plaintiffs filed Special Civil Suit No.125/2014 against defendant No.1 - father, defendant No.2 - brother and defendant No.3 - brother's wife under Ss. 31, 35, 42, 45 of the Specific Relief Act, 1963 and under Sec. 14A of the Hindu Succession Act, 1956 seeking cancellation of two gift deeds, one of October, 2009 and another of the year 2011, as well as a registered General Power of Attorney in respect of the suit property, with a declaration that these three documents are not binding on the plaintiffs No. 1 to 4. Permanent injunction is sought in respect of the suit property.