LAXMAN S/O SHANKAR BANDGAR Vs. VENKAT

JUDGEMENT

(1.) Heard, learned Advocates.

(2.) By order dated 20-04-2001, this Court admitted the matter. Taking into consideration the affidavit in reply and accompaning copy of the Panchanama of delivery of possession to the respondents in terms of the impugned order, interim relief was denied to the petitioner. However, the respondents were directed not to create any third party interests in the suit property and not to part with the possession of the suit property till the disposal of the petition.

(3.) The petitioner contends that they are the legal heirs of the deceased Laxman S/o Shankar Bandgar. They are owners and in possession of the agricultural land bearing Survey No. 171/A admeausuring 10 Acres and 34 Gn. situated at Halgada, Tq. Nilanga, Dist. Latur. Narsu Khandu Bandgar is the original assese. He had two sons namely Shankar S/o Narsu and Rama S/o Narsu who are therefore real brothers. Shankar had one son namely Laxman and Rama had a son Venkat who are therefore cousin brothers. Petitioner No. 1 is the widow of Laxman. Petitioners Nos. 2 & 3 are sons of petitioner No. 1 and the deceased Laxman.