BHAVANJI LAKHAMASI BHATE Vs. SAHEBRAO LALA DESALE

JUDGEMENT

(1.) Present appeal has been filed by the original plaintiff challenging the Judgment and Decree passed by learned Adhoc District Judge-1, Amalner, Dist. Jalgaon in Civil Appeal No.22/2006 dated 06.09.2008, thereby allowing the appeal filed by the respondent Nos.1 and 2 herein and thereby dismissing the suit filed by the present appellant-original plaintiff.

(2.) Present appellant-original plaintiff had filed Regular Civil Suit No.52/2004 before Civil Judge Senior Division, Amalner for cancellation of sale deed and possession. The said suit came to be partly decreed on 25.04.2006. The original defendant Nos.1 and 2 had filed the said Civil Appeal No.22/2006, which came to be allowed by the First Appellate Court. Hence, this Second Appeal by the original plaintiff.

(3.) Heard learned Advocate Mr. U.S. Malte for the appellant, learned Advocate Mr. S.T. Mahajan for respondent Nos.1 to 3 and learned AGP Mr. B.V. Virdhe for the respondent No.6.