SANDEEP CONSTRUCTION AND DEVELOPER Vs. ASHISH BALASAHEB THOTE

JUDGEMENT

(1.) Heard both sides finally with their consent at admission stage. The contesting parties are before the Court and it was indicated earlier that revision should be decided finally which was agreed upon by the learned counsels.

(2.) Applicants are questioning order dtd. 3/5/2024 passed below Exhibit 21 in R.C.S. No. 1688 of 2022 declining to reject the plaint. The respondent Nos. 1 and 2 are original plaintiffs in R.C.S. No. 1688 of 2022 filed for the relief of partition, separate possession, declaration and injunction.

(3.) The applicants are original defendant Nos. 11, 10 and 15 respectively. The respondent Nos. 1 to 4 are related intere-se which is evident from genealogy mentioned in para No. 2 of the plaint. The subject matter is 09 Acres 45 Guntha land of gut No. 24 situated at village Nakshtrawadi, albeit total area of land is 11H 37R. The parties are referred by their original status in the suit.