GOPALACHARYA DAMODARDASJI Vs. PANDIT HARINARAYANDASJI

JUDGEMENT

(1.) THIS appeal under Section 100 of the Code of Civil Procedure is at the instance of the original defendant, against whom the respondent- original plaintiff had filed Regular Civil Suit No.60 of 1972 for declaration and seeking possession of the suit property.

(2.) LEARNED Trial Judge partly allowed the said suit by judgment and decree dated 31.3.1984 and ordered the defendant to handover possession of the portion of the property of Shri Laxminarayan Mandir (Temple) at ground level as also at first floor level (MEDA NO BHAG).

(3.) THIS appeal was admitted on 27.2.1991 and now the same is placed for final hearing before this Court.