MOTIRAM GANGARAM NICHAT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mrs. R.S. Sirpurkar, learned counsel for the appellants, Mrs. H.N. Jaipurkar, learned A.G.P. for respondent Nos. 1 and 2 and Shri A.B. Patil, learned counsel for respondent No. 3.

(2.) This First Appeal is directed against the judgment and decree dated 19.04.2008 passed by the Court of Civil Judge, Senior Division, Achalpur, in Old LAC No. 657 of 1999, New LAC No. 21 of 2007, whereby the Reference filed by the appellants is rejected.

(3.) Briefly stated facts of this case are as under :