GIRIJABAI BAJIRAO GARJE Vs. JITARAM DAULAJI KUMBHAR

JUDGEMENT

(1.) Appeal admitted. By consent heard finally, forthwith.

(2.) The Second Appeal has been preferred against the judgment and order of the Appellate Court i.e. the additional District Judge, Pune in Civil Appeal No. 378 of 1996 by the original plaintiff. The appeal filed by the respondent/ defendant was allowed by the district Court and the suit filed by the appellant/plaintiff was dismissed with costs.

(3.) The undisputed facts are as follows: