GIRIJABAI TATYASAHEB PATIL Vs. CHOLANAIK @ NANASAHEB SHIVNAIK PATIL

JUDGEMENT

(1.) The appellant, who is the aggrieved defendant in O.S.No.11/2001 on the file of the Civil Judge (Sr.Dn.), Bailhongal, has preferred this appeal calling in question the judgment and decree passed in O.S.No.99/1993 on the file of Principal Civil Judge (Jr.Dn.), Bailhongal, which is subsequently registered as O.S.No.11/2001 on the file of the above said Court, wherein the Court has decreed the suit of the plaintiff and directed the defendant to hand over the vacant possession of the suit schedule property within 90 days from the date of the judgment and decree passed by the trial Court.

(2.) The brief factual aspects that emanate from the records as per the averments made in the plaint and the written statement are stated as follows:

(3.) I have heard the arguments of the learned counsel for the appellants and also the respondents respectively.