LAWS(KAR)-2021-9-178

KAMALABAI Vs. BHIMARAYA

Decided On September 14, 2021
KAMALABAI Appellant
V/S
BHIMARAYA Respondents

JUDGEMENT

(1.) This appeal is filed challenging the judgment and decree dated 31.08.2005, passed in R.A.No.156/2004 by the Civil Judge (Sr.Dn.), Shorapur, confirming the judgment and decree dated 07.04.2000, passed in O.S.No.114/1998 by the Civil Judge (Jr.Dn.), Shahapur.

(2.) For the sake of convenience, parties are referred to as per their ranking before the Trial Court. Appellant is the defendant and respondent is the plaintiff before the Trial Court.

(3.) Facts giving rise to the filing of the appeal briefly stated are as under: