AKHIL MANSUKLAL MEHTA Vs. SHEETAL DEEPAK KARAMCHANDANI

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. By consent, heard finally.

(2.) This writ petition is filed challenging the order dated 20.7.2012, passed below Exh.17 in R.C.S. No. 330 of 2012, by the learned C. J. J. D. Rahata, District Ahmednagar.

(3.) It is the case of the petitioner that on 24.9.1996, the petitioner and respondent purchased (first) property bearing old survey No. 51/4 (new 51/5) situated at Shirdi, Tq. Rahata, District Ahmednagar, for consideration of Rs.4,50,00/- and the names the petitioner and the respondent are mutated in the revenue record. Thereafter, they purchased (second) property admeasuring 18 R out of 44 R from survey No. 51/1 situated at Shirdi, Tq. Rahata, District Ahmednagar for consideration of Rs.1,26,000/- (second property) out of the funds of the petitioner himself and his name is also mutated in the 7x12 extract. It is further case of the petitioner that the petitioner alongwith respondent purchased jointly (third) property at village Vihigaon, Tq. Shahapur, District Thane from survey No. 351 admeasuring 1 H 48 R and survey No. 352 admeasuring 2H from the same village, jointly in the name of the petitioner and the respondent. The said properties was purchased during the period from 24.11.1996 to 17.4.1998.