LAWS(BOM)-2024-4-191

PUSHPATAI SAMPATLAL OSTAWAL Vs. SUDHIR RAMCHANDRARAO HIRVE

Decided On April 23, 2024
Pushpatai Sampatlal Ostawal Appellant
V/S
Sudhir Ramchandrarao Hirve Respondents

JUDGEMENT

(1.) Heard rival submissions on admission.

(2.) The present Second Appeal is filed by the appellants who are the legal representatives of original defendant - Sou. Pushpatai Sampatlal Ostawal challenging concurrent finding of both the learned Courts below in respect of claim of present respondent/original plaintiff for specific performance of the suit plot i.e. plot No. 1/6/700 (Old No.1/6/418) admeasuring 441.44 Sq. meters out of C.T.S. No.1715 from Survey No.94 situated at Taraf - Giram, Beed.

(3.) The respondent/plaintiff has filed Special Civil Suit No.62 of 2008 against the original defendant for specific performance of the aforesaid plot which got decreed in his favour. Thereafter the appeal was filed by the present appellants against the judgment and decree dtd. 3/8/2017 of learned Civil Judge Senior Division, Beed i.e. the learned Trial Court being Regular Civil Appeal No.106 of 2017. However the said appeal also got dismissed by confirming the decree passed by the learned Trial Court.