RAMCHANDRA MAHADU SUDKE Vs. JAKIR BAKSHUBAI SHAIKH

JUDGEMENT

(1.) Heard counsel for the petitioners as well as the counsel for the respondents.

(2.) With consent of the parties, Rule. Rule is made returnable forthwith and the matter is taken up for final hearing immediately.

(3.) The petitioners herein are the original plaintiffs in R.C.S. No. 206 of 2004 pending before the C.J.J.D. Newasa. The suit is instituted claiming relief in respect of fixation of boundaries of agricultural property bearing Gat No. 79-2-2 admeasuring 80 Are and for declaration of ownership. The plaintiffs also claim that the defendants be restrained by an order of injunction from causing interference in the peaceful possession of the plaintiffs over the suit property.