HUKUMCHAND MISHRILAL JAIN Vs. SUSHILABAI CHAMPALAL AGRAWAL

JUDGEMENT

(1.) Heard learned senior counsel Mr. P. M. Shah, instructed by learned Advocate Mr. P. V. Barde who appears for the petitioners, and learned counsel Mr. D. S. Bharuka who appears for respondent Nos. 2 to 7. Initially caveat was filed on behalf of respondent Nos. 2 to 7. Learned counsel mr. Bharuka, however, makes a statement that he also appears on behalf of respondent No. 1. He assures that if Vakalatnama is not filed on record, of respondent No. 1, he shall place it on record immediately.

(2.) This writ petition challenges the judgment and order passed by the learned District Judge, Dhule in Regular Civil Appeal No. 14 of 2000 confirming the judgment and decree passed by the learned Civil Judge, Junior Division, shirpur, District Dhule in Regular Civil Suit No. 118 of 1988.

(3.) A resume, of relevant facts, may be summarized, as follows :