BALWANT KRISHNA THORAT Vs. SHANKAR NIVRUTTTI THORAT

JUDGEMENT

(1.) This Writ Petition is filed under Article 227 of Constitution of India to challenge the legality and validity of the impugned order dtd. 17/9/2021 passed by the District Judge-1, Karad, Satara in Miscellaneous Civil Appeal No.30 of 2021.

(2.) Petitioner is the Plaintiff in original Regular Civil Suit No.208 of 2020. Respondent No.1 is the original Defendant No.1 in the said suit. Parties shall be referred to as Plaintiff and Defendants for the sake of convenience.

(3.) Plaintiff filed Regular Civil Suit No.208 of 2020 on 18/2/2020 in the Trial Court seeking partition of Plaintiff's share in the suit property described in paragraph No.1 of the Plaint. Plaintiff also sought injunction against Defendant No.1 to restrain him from entering upon the suit property and from taking forcible possession of the suit property.