Nandkumar Kisan Gote And Others vs Rajendra Baburao Gawade And ...
2022 Latest Caselaw 1449 Bom

                                                           13.46.22 CRA.doc

ISM
                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        CIVIL APPELLATE JURISDICTION
                  CIVIL REVISION APPLICATION NO. 46 OF 2022

      NANDKUMAR KISAN GOTE AND ORS                         ....APPLICANTS

              V/s.

      RAJENDRA BABURAO GAWADE AND ORS                .....RESPONDENTS

      Mr. R. M. Haridas a/w Mr. Tushar Sonawane             advocate for the
      Applicant

                          CORAM :   NITIN W. SAMBRE, J.

                          DATE:     FEBRUARY 10, 2022.

      P.C.:

      1)      The contention of learned counsel for the Applicants is, since

the Respondent-Plaintiff has questioned the validity of the sale deed,

in view of the Judgment delivered by this Court in the matter of

Prism Realty, Pune Vs. Govind Yashwant Khalade and ors 1 and

having regard to the provisions of Section 6(iv) (ha) of the

Maharashtra Court Fees Act, Suit claim is undervalued.

2) In view of above, issue notice to Respondents. Notice returnable

on 10/03/2022.

[NITIN W. SAMBRE, J.]

1 2015 (2) Mh.L.J. 472