BALASO KRISHNA GHADGE Vs. MARUTI JOTI PAWAR

JUDGEMENT

(1.) Appellants, were the defendants no.15, 17, 18, 19, 20 and 21 in the Regular Civil Suit No. 332 of 1981 filed by the respondents no.1 and 2 who were the plaintiffs in the suit for partition, which was filed on 9th Dec., 1981.

(2.) Pending partition suit;

(3.) It may be stated that appellant no.7 herein was not party to the suit. She had applied to the learned District Judge in Regular Civil Appeal No. 142 of 2010 to implead herself as a party respondent therein vide application No.3 of 2007. This appellant has purchased part of the suit property vide registered sale-deed dated 26th July, 2001 from defendant no.2 i.e. pending suit.