AMBARAM RAMAJI KUMHAR Vs. PRAMILABAI

JUDGEMENT

(1.) THIS order shall dispose of both the revisions Nos. 329/94 and 330/94 which have been heard analogously.

(2.) SUITS giving rise to these revision petitions are instituted by the applicants in the Court below seeking reliefs of declaration and permanent injunction. The suits relate to certain agricultural lands which the applicant plaintiffs claim to have purchased from one Vishwanath through a registered sale deed dated 24-5-1987. Earlier one Krishnarao Babarkar had filed a civil suit against the present applicant-plaintiffs, the non-applicant defendant No. 1 and one Ku. Gayatri challenging the aforesaid sale deed dated 24-5-1987. The possession of lands was also claimed in that former suit. The suit was dismissed on 17-1-1974 by the trial Court and confirmed in appeal. It appears that the non-applicant No. 1 Smt. Pramila Bai has executed two separate sale deeds of the suit lands in favour of the non-applicants Dilipsingh (non-applicant No. 2 of C. R. No. 330/94) and Smt. Manni (non-applicant No. 2 of C. R. No. 329/94 ).

(3.) THE applicant-plaintiffs have filed present suits seeking declaration that the two sale deeds executed by Smt. Pramila Bai are void and ineffective. They further claim to be in possession of the suit land also seek relief of permanent injunction against the purchasers (non-applicant No. 2 in both the revisions ). For the purpose of relief of declaration a fix court fee Rs. 30/- is paid while for the relief of permanent injunction the suit is valued at Rs. 300/-and court fees Rs. 30/is paid.