NANDA AND ORS. Vs. CHHOTUBHAI KASAMBHAI INAMDAR

JUDGEMENT

(1.) Heard learned Counsel for the appellants and learned Senior counsel for the respondents.

(2.) This Second Appeal is preferred by the plaintiffs challenging the decree dated 06.03.2013 passed by learned District Judge5, Pune in Civil Appeal No. 520 of 2011 setting aside the decree dated 22.07.2011 passed by the Trial Court in Regular Civil Suit no. 168 of 2002.

(3.) For the sake of convenience, the nomenclature of the parties will be referred as stated in the plaint i.e. Appellants as plaintiffs and respondents as defendants.