GUNDAPPA Vs. PANDIRTAO AND ORS.

JUDGEMENT

(1.) THIS appeal is preferred calling in question the judgment and decree passed in R.A. No. 114/2013 dated 20.11.2014 on the file of the Fast Tract Court, Basavakalyan, wherein the First Appellate Court has set aside the judgment and decree dated 31.10.2013 in O.S. No. 98/2007 and consequently dismissed the suit of the appellant/plaintiff.

(2.) I have heard the arguments of Sri. Ameet Kumar Deshpande, learned counsel for the appellant. I have carefully perused the judgment of the Trial Court as well as the records of the First Appellate Court. Though there is some legal question raised by the learned counsel, but according to me, it is not a substantial question of law, because the law is already settled in that particular aspect. Therefore, I do not find any strong reasons to frame any substantial question of law in this case. Therefore, the appeal deserves to be dismissed at the threshold at the time of admission for the following reasons: - -

(3.) THE plaintiff (the appellant herein) filed suit in O.S. No. 98/2007 against the defendants (respondents herein) for declaration of their title and recovery of possession of the suit schedule property, which is an agricultural land bearing Survey No. 45/5 measuring 6 acres 12 guntas situated at Janawada Village.