RAMESH H.JAIN Vs. ARUNKUMAR S.MAINI

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 3 rd January, 2013 in the interim application taken out by the Plaintiff in Special Civil Suit No.515 of 2012.

(3.) All the parties claimed through one Waman Mhatre who was the original owner of the suit lands. He left behind a widow, three sons and 6 daughters. The Plaintiff has sued all his heirs and the heirs of the deceased heirs. These heirs have created certain third party rights in favour of further Defendants who seek to develop the suit property.