ANASUYA Vs. NASIRUDDIN

JUDGEMENT

(1.) This appeal is directed against the Judgment and Decree passed by the Senior Civil Judge at Saundatti, in R.A. No.26/2015, dated 18.03.2016. By the impugned Judgment and Decree, the lower Appellate Court allowed the appeal and set aside the Judgment and Decree passed by the Civil Judge at Saundatti, in O.S. No.213/2010 dated 05.08.2015.

(2.) The appellants defendants have filed this appeal. The respondent plaintiff had filed the suit to pass a decree of permanent injunction in respect of the suit schedule property against the defendants. The suit was contested by filing written statement. 4 issues were raised. After the trial and hearing of arguments, the suit was dismissed with costs.

(3.) Feeling aggrieved, the plaintiff filed R.A. No.26/2015, on 05.10.2015. There was delay of 25 days in filing the appeal. Seeking condonation, I.A. 1/2015 was filed, under S.5 of the Limitation Act. Arguments on I.A.1/2015 was heard and posted for orders. The Judgment and an Order dated 18.03.2016 was passed.