VANCHALABAI RAGHUNATH ITHAPE Vs. SHANKARRAO BABURAO BHILARE

JUDGEMENT

(1.) Delay condoned. Leave granted.

(2.) This appeal by special leave is directed against the judgment and order dated 19.7.2004 passed by the High Court of Judicature at Bombay in Second Appeal No.295 of 1988, whereby the second appeal filed by the plaintiffappellant was dismissed and the order of the first appellate court was confirmed. The appellant is the legal heir of the original plaintiff/widow who was admittedly the owner of the suit property bearing Block No.126 of village Degaon admeasuring 62 R.

(3.) The facts of the case can be summarized as under: