RAMNATH RAMBHAU GUJAR Vs. SHAMRAO GOPAL PETKAR

JUDGEMENT

(1.) This appeal at the instance of original plaintiffs is against judgment and order dated 20.4.1999 passed by learned Additional District Judge, Khamgaon in Regular Civil Appeal No. 78 of 1996.

(2.) Facts briefly are :

(3.) The suit was resisted by the 1st defendant Shamrao on the ground that it is time-barred and not maintainable, denied all contentions and prayed for dismissal of the suit while defendant no.2 (mother of the plaintiff) supported plaintiff's claim by filing Written Statement.