SHIVAJI EDUCATION SOCIETY Vs. OM PRAKASH

JUDGEMENT

(1.) Leave granted.

(2.) Aggrieved by the Judgment and decree dtd. 14/10/2014 passed by the High Court of Judicature at Bombay, Nagpur Bench, allowing a second appeal and reversing the Judgment of the First Appellate Court, which itself was a reversing Judgment, plaintiff No.1 in a suit for recovery of possession and for past and future mesne profits, has come up with the above appeal.

(3.) We have heard Mr. Gaurav Chaudhary, learned counsel for the appellant and Mr. Rahul Chitnis, learned counsel appearing for respondent Nos. 1 and 4.