EELECTION COMMISSIONER Vs. SHIVAJI LAXMAN SAHAN

JUDGEMENT

(1.) RULE . Made returnable forthwith.

(2.) THESE are three appeals filed by two sets of Defendants in the suit against the order of the learned 8th Civil Judge, S.D., Thane dated 3rd January, 2013 in the interim application taken out by the Plaintiff in Special Civil Suit No.515 of 2012.

(3.) THE widow, two sons of Waman Mhatre in the suit and another son executed a conveyance in favour of one Bhupendra Pandya (Pandya) who in turn executed a conveyance in favour of some of the Plaintiffs who then executed further agreements in favour of other Plaintiffs.