MOHAN PANDURANG BORADE Vs. UNION OF INDIA

JUDGEMENT

(1.) Appellant in Second Appeal No.435 of 1989 is the original Plaintiff. He filed Suit No.1236 of 1984 against Union of India and five others seeking the following reliefs:-

(2.) The Trial Court by its judgment and order dated 25/08/1986 partly decreed the suit. However, it refused to restore possession of the portion described in para 1-A to 1-M of the plaint. The appeal which was filed against the said judgment and order was dismissed by order dated 16/08/1989.

(3.) Brief facts are as under:-