SHEVANTI DADOBA NASHTE Vs. BHIKAJI VASUDEO LAD

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) By this application under Sec. 115 of the Code of Civil Procedure, 1908 ('CPC' for short), the Applicants are challenging the order dtd. 27/3/2023 passed by the District Judge-3, Kolhapur, granting leave to Respondent Nos. 6 to 8 to file appeal against the Judgment and Decree dtd. 15/2/2023 passed by 2 nd Joint Civil Judge, Senior Division, Kolhapur in Sp. Civil Suit No. 361 of 2000 ('the said suit' for short).

(3.) The Applicants are Plaintiffs and Respondent Nos. 1 to 5 are original Defendants. Respondent Nos. 6 to 8 are third parties (transferee pendent lite) who have been granted leave to file appeal which is numbered as Reg. Civil Appeal No. 61 of 2023.