NAMDEO BABASAHEB KORDE Vs. BABASAHEB @ BABARAO RAMKRISHNA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard learned Advocates for the respective sides finally.

(2.) Petitioners are challenging the impugned order dated 20/06/2012 passed by the learned Civil Judge, J.D. Kaij, Dist. Beed in RCS No.186/2002, which has been filed by petitioner Nos. 1 and 2 and respondent No.7, for partition and separate possession. They are original plaintiffs in RCS No.186/2002.

(3.) Contention of the petitioners is that an application at Exh.55 was filed before the learned Civil Judge, J.D. at Kej, Dist. Beed in RCS No.186/2002. It is contended that original plaintiff Nos. 1 and 2 are the children of plaintiff No.3 and defendant No.1, born out of a legal wedlock. Respondent No.1 herein is defendant No.1 in the suit.