(1.) The Plaintiffs claim to be owners of the suit property, and pray for a decree of possession and mesne profits against the Defendants.
(2.) The facts of the Plaintiffs' case may be briefly set out as follows :
(3.) The suit is not contested by Defendant No.1. Defendant No.2 has filed a written statement. Defendant No.2 pleads the bar of limitation. Defendant No.2 also claims ownership rights in respect of the premises occupied by it. It is the case of Defendant No.2 that during the subsistence of the agreement for sale between Maurice and Defendant No.1, one M/s Granulated Fertilizers and Feeds Pvt Ltd agreed to purchase the suit premises from Defendant No.1 under agreements for sale dated 28 July 1980 and 29 July 1980; that M/s Granulated Fertilizers, in turn, by an agreement dated 13 April 1983, agreed to sell the premises to Defendant No.2; that both agreements, i.e. (i) agreements of 28 July 1980 and 29 July 1980, and (iii) agreement dated 13 April 1983, are valid and subsisting as of date; and that Defendant No.2 is entitled to the suit premises under the agreements read with the various provisions of the Maharashtra Ownership Flats Act ('MOFA') and defend its possession.