KALABAI VITHOBA SHINDE Vs. SHEWANTABAI GANPAT THAVARE

JUDGEMENT

(1.) The petitioner is the original plaintiff who filed Regular Civil Suit No. 123 of 2003 seeking relief of declaration that the sale deed dtd. 7/1/1992 executed in favour of defendant No. 1 be declared as null and void and further relief of possession based on declaration.

(2.) The defendants contested the suit by filing the written statement.

(3.) It is not in dispute that the trial commenced before filing of application for amendment in plaint.