DHONDIRAM RAJARAM SALUNKHE Vs. DINKAR PARSHURAM SALUNKHE

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally with consent of learned counsel for both the parties.

(2.) By this Writ Petition filed under Article 227 of the Constitution of India, the Petitioner is challenging the judgment and order dated 1st April, 2017, passed by the District Judge-3, Satara, thereby allowing Miscellaneous Civil Appeal No.43 of 2016 preferred by the Respondents, being aggrieved and dissatisfied with the order passed below Exhibit-5 by 2nd Jt. Civil Judge Junior Division, Satara, on 10th February, 2016 in Regular Civil Suit No.471 of 2015.

(3.) Brief facts of the Writ Petition are to the effect that the Petitioner herein is the Original Plaintiff, who has filed the suit before the trial Court contending inter-alia that she is the owner of the agricultural land bearing Gat No.231, ad-measuring 1-Hectare 20-R situated within the limits of village Nagthane, Tal. & District Satara and it is her ancestral joint family property. The suit property is having approach road which is situated on North-West side of old Nagthane-Mazgaon Road, running in North-South direction on the Eastern side. The said road is described in the plaint in paragraph No.1 by the letters "A, B, C, D, E & F".