SATARA ZILLA PARISHAD Vs. DILIP BHAUSHAHEB PAWAR

JUDGEMENT

(1.) THIS appeal is directed against the judgment and order dated April 25, 1990 of the Civil Judge, S. D. , Satara in Special Civil Suit No. 55 of 1990.

(2.) ON the basis of the rival pleadings the trial Court framed 10 issues which read thus:---

(3.) IT is relevant to point out that both the parties decided not to lead oral evidence and agreed for the disposal of the suit on the basis of documentary evidence already produced on record. In this view of the matter, the trial Court disposed of the suit within the record time of two months, by the impugned order dated April 25, 1990, inasmuch as the suit was presented only in the month of February, 1990. The trial Court after analysing the rival claims, recorded the following findings with regard to the aforesaid issues.