BEBIBAI SANTUJI NAIKWADI Vs. SOW. KALPANABAI KASHINATH SANGAMNERKAR

JUDGEMENT

(1.) CIVIL Revision Application is admitted. With the consent of counsel for both sides, heard finally.

(2.) THE Petitioners herein are the original defendant Nos. 3 & 4 in Special Suit No. 71/2010 pending before Civil Judge, Senior Division, Sangamner. They have filed the present Civil Revision Application against respondent No. 1 (Original plaintiff) and respondent Nos. 2 & 3 (Original defendant Nos. 1 & 2). I will refer the parties, as arrayed in the trial Court.

(3.) THE learned Counsel for defendant Nos. 3 & 4 (present petitioners) has taken me through the plaint filed in the trial Court for deciding the matter. He submits that the suit deserves to be rejected, as the real intention of the plaintiff is to claim that the sale -deed dated 03.05.1994 was obtained by fraud, although, the prayer made in suit is to set aside the sale -deed dated 20.09.2010 executed in favour of defendant Nos. 3 & 4.