SAINATH AMONKAR Vs. RAVINDRA K. AMONKAR

JUDGEMENT

(1.) HEARD learned Counsel for the respective parties.

(2.) RULE . Rule made returnable and by consent heard forthwith.

(3.) THE respondents no. 1 and 2 (plaintiffs) have filed the said Regular Civil Suit no. 17 of 2013 praying therein for eviction of the petitioners and respondent no.3 (defendants) from the suit house and also for mesne profits and permanent injunction to restrain the defendants from interfering with the life of the plaintiffs as well as the house of the plaintiffs. It is the contention of the plaintiffs that the house belongs to them and the defendants have no right and that the defendants have been harassing them.