MAHADEO Vs. SHAKUNTALABAI

JUDGEMENT

(1.) This appeal is directed against judgment and order dated 02.05.2003 passed by learned Single Judge of the Bombay High Court in Second Appeal No. 381 of 1990.

(2.) The appellant (since deceased) had filed a suit for declaration of his ownership and possession of the suit property which consisted of suit fields and a house as well as for mesne profits.

(3.) The trial court partly decreed the suit and directed delivery of vacant possession of the house to the appellant. We are not concerned in this appeal with regard to the house.