HEMLATA ASHOK Vs. BHALCHANDRA DAMODAR THAKARE

JUDGEMENT

(1.) Heard finally with consent of both the parties.

(2.) The Applicants, who were the Defendant Nos.2 and 3 in RAE Suit No.674/1179 of 2008, have filed this application under Sec. 115 of the Civil Procedure Code challenging the legality of the following judgment/orders:-

(3.) The brief facts necessary to decide this revision application are as under :-