PRIYA PRAKASH DESHMUKH Vs. GAJANAN BJAGWANTRAO DESHMUKH

JUDGEMENT

(1.) Heard. Admit. Heard forthwith by consent of parties.

(2.) Appellant is sister of respondents no. 1 to 4 who have sold part of suit property (described as property no. 2) to respondents no. 5 to 8 and appellant is now apprehending that they may sell remaining property (described as suit property no. 1) and thereby may create third-party interest in and over it.

(3.) Learned counsel for respondents strenuously urged that respondents no. 1 to 4 are in possession of remaining property. There is no quarrel over that claim and appellant/plaintiff is claiming her th share and separate possession.