GANGUBAI BABAN KADAM Vs. VIDYA VIJAY JOSHI

JUDGEMENT

(1.) Heard the learned Advocates for the respective sides. Rule. Rule made returnable forthwith. Heard finally by the consent of the parties.

(2.) The petitioners are aggrieved by the impugned order dated 11/03/2014 passed by the 2nd Joint Civil Judge, S.D. Ahmednagar below Exh.48 in RCS No.204/2010.

(3.) The petitioner is the original plaintiff. The suit is filed for declaration and injunction based on the contention that the Sale Deed is a nominal Sale Deed. The same was executed in favour of the deceased Vijay Joshi only for the sake of surety.