GANPAT RAMBHAU SURVASEWALKE PUJARI Vs. GOVERNMENT OF MAHARASHTRA

JUDGEMENT

(1.) By the present First Appeal, filed Under Section 96 of the Civil Procedure Code the appellants, original plaintiffs, have challenged the judgment and decree dated 30.09.1999 passed in Trust Suit No. 1/1991.

(2.) It appears that the First Appeal was admitted on 8th March 2000.

(3.) Before I embark upon the merits of the matter, it is necessary to consider few facts of the case, which can be enumerated thus -