VIDYAWATI DHARMAVEER MADAN Vs. NANDKUMAR SHANKARRAO SANE

JUDGEMENT

(1.) By this petition, the petitioners are challenging the judgment and decree dated 15th April, 1999 passed by the learned III Joint Civil Judge, Junior Division, Ahmednagar in Regular Civil Suit No.632/1983, which came to be confirmed in an appeal, by the learned 4th Ad-hoc Additional District Judge, Ahmednagar in Regular Civil Appeal No.229/1999 on 25th February, 2003.

(2.) This Petition is filed under Article 227 of the Constitution of India on 4th June, 2003 in this Court. This Court on 24th June, 2004 issued notice before admission returnable after eight weeks and granted status quo. Thereafter, this petition was listed for motion hearing on several occasions. On 12-1-2004, this Petition was placed for motion hearing before me. As all the contesting parties are represented by their respective Advocates, with their consent, this petition is being disposed of finally at the motion hearing. As this Petition is placed for motion hearing, Rule will have to be issued.

(3.) Rule. Respective Advocates waive service. Shri R.N. Dhorde, learned Advocate appears for petitioners; learned senior counsel Shri Pravin M. Shah i/by Shri L.B. Pallod is representing the original plaintiffs; whereas Shri K.N. Lokhande for respondent nos.3-C and 3-E Shri Bajaj, learned Advocate for respondents 4, 8 to 10.