SADHANA RAJIV PATIL Vs. GANPAT KUSHA NAIK

JUDGEMENT

(1.) HEARD learned counsel for the parties. First Appeal No.853 of 2010 is preferred by the original defendant no.1 challenging the judgment and decree dated 9th June, 2010 passed by the Civil Judge Senior Division, Vasai in Special Civil Suit No.348 of 2007.

(2.) FIRST Appeal No.920 of 2010 was not on board. By consent of the learned counsel for the parties, the same is taken up on board as the said appeal also challenges the impugned judgment and decree passed by the learned trial Judge on 9th June, 2010 in Special Civil Suit No.348 of 2007.