BALKRISHNA INSULKAR Vs. CHITRA BADRINARAYAN ALIAS B.CHITRA

JUDGEMENT

(1.) Heard Mr. P. A. Kamat for the Appellants, Mr. J. P. Mulgaonkar, learned Senior Advocate who appears along with Ms. Rupa Banaulikar for Respondents No.1 and 2, Ms. Susan Linhares, learned Additional Government Advocate for Respondent No.15 and Mr. A. R. Kantak who appears along with Mr. R. Kantak for Respondent No.18.

(2.) This appeal is directed against the Judgement and Decree dtd. 5/3/2007 dismissing the Civil Suit No.100/2004, instituted by the appellants-plaintiffs seeking decree to declare the sale deed dtd. 20/11/1996 and the rectification deed dtd. 8/8/1997 as illegal, null and void and also seeking decree to declare the consent decree dtd. 14/7/1997 made in Inventory proceedings No.2/1995 as illegal, null and void. Further reliefs concerning deletion of entries in survey records and for permanent injunction were also claimed in the suit.

(3.) Based on the pleadings in the suit, the Trial Court, was pleased to frame only the following issue:-