SUBHASH DHANRAJ SANKLA Vs. KAIKHUSHROO

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and with the consent of the learned counsels for the parties, heard finally.

(2.) This petition under Article 227 of the Constitution of India takes exception to an order dated 27th July 2016 passed by the learned Civil Judge, Senior Division, Pune on the applications (below Exh. 184 and Exh.186) of the defendant Nos.1(a) to 1(d), the respondents herein, whereby the defendants being the legal representatives of Kaikhushroo @ Keki Phiroze Noble, were permitted to file written statement pleading their title to the suit property and the subsequent order dated 18th December 2017 on an application for review of the former order, whereby the said application also came to be rejected.

(3.) The background facts leading to the instant petition can be stated, in brief, as under :-