SHISHUPAL Vs. VANDANA

JUDGEMENT

(1.) Heard learned Counsel for petitioner and learned Counsel for respondents.

(2.) Present petition is filed being aggrieved by the order dtd. 1/8/2024 passed below Exh. 38 in Regular Civil Appeal No. 23/2023 by learned District Judge-2, Bhandara, on application for amendment in pleading kept in abeyance with a direction to decide the same finally with appeal.

(3.) It is the case of the plaintiffs that the father and mother of plaintiff purchase the suit land from father of defendant No.1 and one Gendu Kapgate by registered sale deed and after purchase mutation was effected. After demise of father, plaintiff became the owner of suit property and are in possession of the suit property. In plaint, agricultural land Gat Nos.190/2, 190/3, 190/4, 190/5, 190/6, 190/8, 191, 192/1, are referred as 'suit property.' Defendants in collusion with Tahsildar effected false mutation, it was, aside by Sub-Divisional Officer. Defendants came on suit property and try to disposes the plaintiff. Hence, plaintiff filed suit for perpetual injunction.