KALYAN SANTRAM KAWADE Vs. KHANDERAO

JUDGEMENT

(1.) Heard the learned Advocates for the respective sides. Rule. Rule made returnable forthwith and heard finally.

(2.) The petitioners are challenging an interlocutory order dated 26/02/2014 below Exh.18, passed by the Joint Civil Judge, J.D. Washi, Dist. Osmanabad.

(3.) Contention of the petitioners is that the respondents have preferred RCS No.268/2013 before the Trial Court, seeking a declaration of ownership and perpetual injunction in respect of land Survey No.29/A admeasuring 2 Hectre 2 R, Survey No.30/A admeasuring 41R and Survey No.29/E to the extent of 1/2 share admeasuring 44R. These claims alongwith other connected claims are set out in the claim petition of the respondents especially from paragraph Nos. 1 to 7. The petitioners have filed their reply / written statement to the plaint. An application for temporary injunction and temporary relief is admittedly not pending on the file of the Trial Court.