KALAWATI ASHOK KUMAR PARMAR Vs. SHARAD DATTATRAYA TAPRAY

JUDGEMENT

(1.) By this civil revision application filed under Section 115 of the Code of Civil Procedure, 1908, the applicants have impugned the judgment and decree dated 29th September 2018 passed by the learned District Judge, Pune in Regular Civil Appeal No.771 of 2013 dismissing the appeal filed by the applicants and upholding the impugned judgment and decree dated 16th March 2013 passed by the learned Additional Judge of Small Cause Court, Pune in Civil Suit No.572 of 2002 thereby decreeing the civil suit filed by the respondent no.1. Some of the relevant facts for the purpose of deciding this application are as under :-

(2.) The applicants were the original defendant nos.1(b) to 1(e) before the trial Court. The respondent no.1 herein was the original plaintiff. The respondent nos.2 and 3 were the original defendant nos.2(a) and 2(b) before the trial Court. In the latter part of the judgment, the parties are described as per their original status before the trial Court.

(3.) It was the case of the plaintiff that the property bearing City Survey No.411/A, Ravivar Peth, Pune was owned by the plaintiff and the defendant nos.2(a) and 2(b). There was no partition of the suit property effected amongst the plaintiff and the defendant nos.2(a) and 2(b).