NARAYAN MADHAVRAO WARKHINDE Vs. MOGIYA LALYA

JUDGEMENT

(1.) Heard.

(2.) Regular Civil Suit No. 3/1989 was decided by the learned Civil Judge, Senior Division, Biloli, who partly decreed the suit. Being aggrieved by the same Regular Civil Appeal No. 179/1992 was preferred before the 4th Additional District Judge, Nanded, who decreed the suit accepting entitlement of the plaintiff to recover entire suit land from the defendant. The first appellate Court also declared the sale deed in favour of the defendant dt. 17th Sept., 1968, relating to suit land as illegal.

(3.) Facts :