RAMCHANDRA CHOUDHARI Vs. RAJARAM BHAU SHINDE

JUDGEMENT

(1.) This second appeal is preferred against the judgment and order dated 25.08.1989 passed by the District Judge thereby confirming the judgment and decree of the trial court dated 30.04.1984. The appellant is an unsuccessful plaintiff who has filed regular civil suit no.262/1979 against the respondent(defendant) for partition and separate possession of one half share in the suit property based on the title.

(2.) The brief facts of case are as follows :

(3.) The trial court held that the sale-deed dated 25.03.1968 was