SUNIL NARAYAN PATIL Vs. PUNDALIK BALAJI GHARAT

JUDGEMENT

(1.) Heard Mr. Patil, learned Advocate for Appellants and Mr. Anturkar, learned Senior Advocate for Respondent Nos.10 and 11.

(2.) Appeal from Order is filed by Original Plaintiff assailing rejection of Exhibit Rs.5.00' Order dtd. 13/6/2025 in Special Civil Suit No. 93 of 2024. Parties shall be referred to as Plaintiffs and Defendants for convenience. Appeal from Order is admitted on 22/7/2025. Suit is filed for specific performance of Agreements dtd. 10/2/2010 and 26/2/2013. Impugned order rejects Exhibit Rs.5.00' Application holding that Plaintiffs have prima facie failed to prove that rights were created in their favour in respect of Suit plot vide Agreement/MOU dtd. 26/2/2013. Appeal From Order was admitted on 22/7/2025. Trial Court has granted order of status quo which is continued by this Court. Pleadings are completed in the Appeal from Order. It is heard finally today.

(3.) To decide the Appeal from Order, the following relevant facts are necessary for consideration:-