RATNABAI Vs. PRAMILABAI

JUDGEMENT

(1.) Original plaintiff's daughter is now prosecuting this second appeal after the death of the original plaintiff who died during the pendency of the regular second appeal.

(2.) This second appeal has been filed assailing judgment and decree passed in R.A.No.174/2004 by the Civil Judge (Senior Division) at Shorapur sitting at Shahapur dated 07.12.2007 by which, judgment and decree passed in O.S.No.229/2000, dated 13.11.2001 passed by the Civil Judge (Junior Division) at Shahapur has been confirmed. Consequently, the suit filed by the plaintiff has been dismissed.

(3.) For the sake of convenience, the parties shall be referred to in terms of their status before the trial Court.