SUREKHA SAKHARAM WASHIWALE Vs. NANOBHA DHONDIBA BHAREKAR

JUDGEMENT

(1.) Heard finally, by consent of the parties. The Appellant original Plaintiff has challenged order dated 20 July 2012, whereby her Application Exhibit 5 is rejected by the learned Joint Civil Judge, Senior Division, Pune.

(2.) On 9 April 2012, the Appellant has filed a Suit for cancellation of sale deed dated 11 October 2011, which is within limitation, on the following foundation.

(3.) In the year 2001, the Appellant purchased land admeasuring 1,925 sq. fts out of Survey No. 112/7B + 8A+9A/1, area admeasuring 01 Hector 28.05 Are situated at village Kothrud, Taluka Haveli, District Pune from Babanrao Dhondiba Sutar and others by way of registered sale deed dated 27 December 2001. Her name is also came to be mutated in 7/12 extract under Mutation Entry No. 17138. She has constructed temporary sheds. Since then she is in possession of the Suit property.