MURLIDHAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The challenge in this Second Appeal is to the judgment and decree dtd. 25/7/2007, passed by the Court of Civil Judge, Senior Division, Sangamner in a suit, Regular Civil Suit No.220/2004 and confirmed by the judgment and decree dtd. 30/9/2019, passed by District Judge-2, Sangamner in Regular Civil Appeal No.101/2008. By the impugned judgment and decree, the suit of the appellant/ plaintiff came to be dismissed. The original plaintiff passed away pending first appeal. The legal representatives of original plaintiff are, therefore, before this Court in Second Appeal.

(2.) Heard Mr. Dixit, learned counsel for the appellants.

(3.) Both the courts below gave a concurrent finding of fact, holding the plaintiff to have neither proved his title to the suit land nor possession thereon.