PADMA THAKORE Vs. DILIP SUMANLAL SHAH

JUDGEMENT

(1.) Admit. Considering the challenge raised, with the consent of the learned counsel for the parties, heard forthwith.

(2.) The above Appeal from Order takes exception to the order dated 27/09/2013 passed by the learned Judge of the City Civil Court, Greater Bombay by which order the Notice of Motion No.2995 of 2011 filed by the Respondent Nos.1 and 2 herein i.e. the original Plaintiffs came to be allowed and made absolute in terms of prayer clause (a).

(3.) The facts giving raise to the filing of the above Appeal from Order can in brief be stated thus :