NITIN SITARAM WAGHMARE Vs. BALU KANHA GAWADE

JUDGEMENT

(1.) By the present petition, the Petitioner has prayed for the following reliefs:-

(2.) RCS No.537 of 2012 has been filed on 5/3/2012 by Respondent Nos.1 and 2 being the plaintiffs therein against the Petitioner No.1 and his father before the Civil Judge, Senior Division, Kalyan for injunction in respect of suit property bearing Survey No.44 Hissa No.(2b) ad-measuring 85 gunthas situated at Taluka Kalyan, District Thane.

(3.) RCS No.149 of 2015 has been filed on 2/3/2015 by Petitioner Nos.1 and 2 along with their sister Smt. Neeta Raman Shinde (Respondent No.4 herein) against Drupadi Waman Bhoir, Shivaji Waman Bhoir, Netaji Waman Bhoir, Umaji Waman Bhoir, Aasha Anil Patil and Tanaji Waman Bhoir (Respondent No.3 herein) for a declaration to obtain sale permission in respect of Survey No.44 (2b) ad-measuring 85 gunthas (same property as in Suit No.537 of 2012) and execution of the sale deed in the name of the Plaintiffs therein.