MALUTAI Vs. SHRIKANT

JUDGEMENT

(1.) This regular second appeal is filed by the plaintiff under Sec. 100 of the Code of Civil Procedure, 1908 (for short "CPC") challenging the judgment and decree passed by the Additional Civil Judge (Jr.Dn), Nipani in O.S.No.116/1997 and the judgment and decree passed by the Fast Track Court-I, Chikodi in R.A.No.58/2005 dtd. 5/6/2010.

(2.) For the sake of convenience, parties herein are referred with the original ranks occupied by them before the Trial Court.

(3.) The brief factual matrix leading to the case are as under.