MULTICON BUILDERS Vs. SUMANDEVI

JUDGEMENT

(1.) This appeal challenges the judgment and decree dated 27th February, 2012, passed by the learned 4th Joint Civil Judge, Senior Division, Nagpur, in Special Civil Suit No.1017 of 1994.

(2.) Plaintiff is one Sheela, who filed this suit for partition etc. against her family members and the appellant, a third party, who is interested in the suit property.

(3.) The family members of the plaintiff are shown in family tree, as under :