M M YUSUF Vs. R L JADHAV

JUDGEMENT

(1.) S.A.No.1910 of 2004: This appeal is directed against the judgment and decree passed by the 1st appellate court in A.S.No.392 of 1987 dated 06.12.2001 in reversing the judgment and decree passed by the trial court made in O.S.No.5554 of 1981 dated 17.09.1986 in decreeing the suit.

(2.) S.A.No.1911 of 2004: This appeal is directed against the judgment and decree passed by the 1st appellate court in A.S.No.404 of 1987 dated 06.12.2001 in reversing the judgment and decree passed by the trial court made in O.S.No.5554 of 1981 dated 17.09.1986.

(3.) C.M.P.No.116 of 2012: This petition has been filed by the 1st respondent seeking permission to amend the written statement filed by the 2nd defendant by adding a prayer to pass a decree and judgment against the plaintiff directing him to vacate and hand over vacant possession of the property to the 2nd defendant as a counter claim.