ASHOK KUMAR BULCHANDKAURANI Vs. SHANKAR VISHNU RAVERKAR

JUDGEMENT

(1.) This petition takes exception to the judgment and order passed by the learned District Judge, Jalgaon below Exh.-24 in Regular Civil Appeal No. 100 of 2000.

(2.) The Petitioners were defendant nos. 8 to 16 in Regular Civil Suit No. 89 of 2000 and Respondent Nos. 1 to 7 were defendant nos. 1 to 7. The Respondent No. 1, in this petition, was original plaintiff in Regular Civil suit No. 89 of 2000. Parties hereinafter are referred to their status as plaintiff and defendants respectively.

(3.) The plaintiff has described the suit property in Regular Civil Suit No. 89 of 2000 as house property city survey No. 2268 having two storeyed building. Boundaries have been given in para No. 1 of the plaint. It is also pleaded that city survey No. 2268/a is also the subject matter of the suit. On these two city survey no. 2268 and 2268/a two storeyed building is in existence. This suit property is transferred by the defendant Nos. l to 7 in favour of defendant Nos. 8 to 16 by registered sale deed on 5th January, 2000. On these two city survey numbers, one building has been constructed. Western side of this building i. e. city survey no. 2268/a there is two storeyed building and more specifically three rooms premises, towards western southern corner on the second floor is the suit property described in para 1 of the plaint. According to the plaintiffs, monthly rent of this property was to the tune of Rs. 37/- per month since 4th February, 1965.