BABASAHEB Vs. RAOSAHEB

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Present second appeal is preferred by the appellant (original defendant No. 1) against the judgment and order of dismissal of Regular Civil Appeal No. 7 of 1987 rendered by the learned Additional District Judge, Osmanabad, on 26-4-1988, confirming the judgment and decree dated 12-12-1986 passed by the learned Civil Judge, Junior Division, Tuljapur, in Regular Civil Suit No. 5 of 1978. Accordingly, there are concurrent findings against the present appellant. The parties are hereinafter referred to as per their original status as plaintiffs and defendants.

(3.) Plaintiffs filed suit against the defendants, seeking declaration of their ownership to the agricultural land bearing survey No. 7 admeasuriang 2 acres 38 gunthas, situate at village Sindhphal, and that the plaintiffs are the owners and in possession of the said land ("hereinafter, referred to as "the suit land").