GAJANAN Vs. MAHADEO

JUDGEMENT

(1.) Heard. Rule. With consent, the petition is heard finally.

(2.) The petitioners are the original defendants in Regular Civil Suit 35/2010 which is instituted by the respondent-plaintiff seeking declaration and permanent injunction. The declaration sought is that the plaintiff is the owner of the suit property.

(3.) The suit property is described in paragraph 1 as open land used for storing agricultural implements admeasuring 2520 square feet.