KONDIBHAU GOVIND DHERANGE Vs. NAMDEO GANPAT DHERANGE

JUDGEMENT

(1.) HEARD.

(2.) A common question has arisen in both these civil revision applications and, therefore, by common judgment, both these civil revision applications are disposed of.

(3.) ONE Namdeo Dherange claims that he is the lawful owner of lands bearing G. Nos. 691 and 675 of village Ambi Dumala. He also claims that he is in lawful possession of these two pieces of lands. According to him, he inherited the lands from his father. However, in consolidation scheme, these lands are wrongly shown in the names of defendants Ramchandra Dherange and Govind Dherange, who were real brothers inter-se. Having noticed this defect in the consolidation scheme, Namdeo Dherange moved the Consolidation Officer for rectification of the record. Though rectification is done by the Consolidation Officer, the lands are acquired by the Government for construction of percolation tank. On the basis of entries in the revenue record, Ramchandra and Govind were about to receive compensation. Namdeo Dherange requested the officers concerned not to disburse the amount to Ramchandra and Govind. However, his request was not considered and, therefore, Namdeo Dherange filed Regular Civil Suit No. 510 of 1986.