BHARAT DURA-GANNA RAMGIRWAR Vs. LAXMIBAI

JUDGEMENT

(1.) Heard. By consent of parties, the matter is taken up for final hearing at the stage of admission.

(2.) The appellant/original defendant No.7 to 27 are challenging the order passed by the learned Civil Judge Senior Division, Kelapur, District Yavatmal in Special Civil Suit No.22/2018 dtd. 31/01/2022 below Exhibit 63 in an application by the plaintiffs for temporary injunction.

(3.) The case of the plaintiffs is that an agreement of joint venture was executed on 30/12/2006 between deceased Jagdish Khungar along with plaintiff Nos.3 and 4 at one part and defendant Nos.4 to 6 then minor through their natural guardian i.e. mother (defendant No.2) on other part. Further contention of the plaintiffs was that there is another agreement of joint venture dtd. 24/03/2011 was executed between one deceased Jagdish Khungar along with plaintiff Nos 3 and 4 at one part and defendant Nos.1 to 3 at another part and plaintiff Nos.5 to 7 on other part. The subject matter of the suit was field Survey No.10603 admeasuring 4 H 4 R situated at Wani, District Yavatmal.