MAHADU KARBHARI PUND Vs. SONYABAI KHANDU MASKE

JUDGEMENT

(1.) Heard Mr. Gite, learned Counsel for the appellants and Mr. Patil, learned Counsel for the respondents.

(2.) Aggrieved by the decree passed in Regular Civil Appeal No.9/2004, original plaintiffs in Regular Civil Suit No. 71/1996 have preferred this Second Appeal.

(3.) The only ground, on which the impugned decree has been assailed, is the ground no.11 of the Appeal Memo, which reads as under :