RAMESHCHANDRA WAHIWATDAR SUBSTITUTED Vs. NARAYAN

JUDGEMENT

(1.) Aggrieved by the judgment and decree dated 8-10-1987 passed by the High Court of Bombay in Second Appeal No. 112/80, the plaintiff-appellant has filed this appeal.

(2.) At the time of hearing of this matter, despite service, none appeared for the respondents.

(3.) At the outset, learned Senior Counsel Mr. Bobde submitted that dealing with similar facts and contentions, this Court in Tulsi Ram and others vs. Mathurasagar Pan Tatha Krishi and another, (2003) 1 SCC 478 held that there cannot be any customary right of getting lease or licence of profits-a-prendre of catching a fish from a tank owned by the appellant.