GAJANAN SAKHARAM GADEWAR Vs. ANJANABAI

JUDGEMENT

(1.) Heard.

(2.) Heard forthwith with the consent of the learned counsel for the appellants and the learned counsel for the respondents. The learned counsel for the respondents waives service.

(3.) This is a second appeal filed by the original defendants challenging the judgment dated 29/7/2009 passed by the learned District Judge-1, Pandharkawda in Regular Civil Appeal No.69/2004 whereby the appeal preferred by the appellants came to be dismissed but however, the shares of the parties were modified as stated in the impugned judgment and it is held that the respondents are entitled for partition and separate possession of their shares in the suit property as well as suit land.