LAWS(SC)-2024-7-78

KAUSHIK PREMKUMAR MISHRA Vs. KANJI RAVARIA @ KANJI

Decided On July 19, 2024
Kaushik Premkumar Mishra Appellant
V/S
Kanji Ravaria @ Kanji Respondents

JUDGEMENT

(1.) "Law is the king of kings, nothing is mightier than law, by whose aid, even the weak may prevail over the strong."

(2.) This appeal by the plaintiff assails the correctness of the judgment and order dtd. 9/6/2022 passed by the High Court of Judicature at Bombay, whereby the Second Appeal filed by the defendant no.2 (respondent no.1 herein) was allowed the judgment of the first Appellate Court was set aside and that of the Trial Court dismissing the suit of the appellant was maintained.

(3.) Respondent no.2 was the owner of Survey No.13 Hissa No.1 measuring 3.40 Hectares situate in village Shelwali, Tehsil Palghar, District Thane, Maharashtra. Half of the total area which would come to 1.70 Hectares on the western side is the suit land purchased by the appellants. Remaining half was purchased by collaterals of the appellants.