LAXMAN NANA SAWANT Vs. THALU KRISHNA

JUDGEMENT

(1.) Heard finally by consent of the parties.

(2.) The suit property involved in the Second Appeal is a piece and parcel of land situated at Sr.No. 347, Block No. 554B area 2 Hectare 41.1 are at Village Pernoli, Taluka Azara, District Kolhapur.

(3.) The plaintiff instituted a Regular Civil Suit which was numbered Regular Civil Suit No.24 of 2001 for redemption of mortgage regarding the suit land.