SHRADHA DEVELOPERS Vs. RAVINDRA GANPATRAO BHARITKAR

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of parties heard finally.

(2.) The petitioners herein, who are the original plaintiffs, have filed Special Civil Suit No. 35 of 2008 for specific performance of the agreement of sale against the respondents.

(3.) The respondents appeared in the suit and contested the claim mainly on the ground that, the suit property was joint family property and Ganpatrao had no right to enter into the agreement of sale and execute the sale deed.