RAJESH PANDITRAO PAWAR Vs. PARWATIBAI BHIMRAO BENDE

JUDGEMENT

(1.) Heard finally at admission stage with consent of both the sides.

(2.) Unsuccessful original defendant Nos. 2 to 4 have preferred this second appeal against impugned Judgment and decree passed by the District Court in Regular Civil Appeal No. 149/2014 arising out of Judgment and decree passed in Regular Civil Suit No. 192/2009 by the learned 4th Jt. Civil Judge Junior Division, Parbhani.

(3.) It is necessary to have a glance on few facts in order to throw light on the dispute. The appellants have purchased the suit property from respondent No. 2/adopted son of Kausalyabai (original plaintiff No.1 since deceased) vide three registered sale deeds dtd. 2/6/1995. The adoptive mother ( Kausalyabai) and sister Parwatibai had filed a suit on 17/8/2019 for declaration of ownership, recovery of possession with further declaration that sale deeds executed by defendant No.1 (adopted son) in favour of the appellants are not binding their shares.