PUSHPA MADHAV WAGLE Vs. KESHAV K KARLE

JUDGEMENT

(1.) NOTICE of Motion returnable after six weeks.

(2.) THIS Notice of Motion is taken out by the Plaintiffs. The Plaintiffs claim to be the owner of the land.

(3.) HEARD the learned Counsel for the Defendants. He is not in a position to show any document, which will prima facie establish that the defendant is in possession of the land. In any case, he does not claim any right to be in possession, except saying that he has become owner by adverse possession.