GEETABAI Vs. KAILASH S/O PRAKASHCHANDRA MAKKAD

JUDGEMENT

(1.) Heard Shri R.M. Pande, the learned Counsel for the petitioners and Shri A.N. Vastani, the learned Counsel for respondent.

(2.) Rule. Rule made returnable forthwith by consent of the learned Counsels for the parties.

(3.) The petitioners who are the defendants in Regular Civil Suit 215/2013 is assailing the order dated 29.06.2017 rendered by the Joint Civil Judge, Junior Division, Gondia, by and under which, the application preferred by the defendants under section 36B of the Maharashtra Prevention of the Fragmentation and Consolidation of Holdings Act, 1947 ('Act' for short) for referring the issue of the effect of the provisions of the Act on the saledeed, to the Competent Authority, is rejected.