KRISHNA NONU NAIK Vs. DEV RAVALNATH

JUDGEMENT

(1.) HEARD Shri Sudin Usgaonkar, learned Counsel appearing for the Appellants, Shri S. D. Lotlikar, learned Counsel appearing for Respondent nos. 24(i), 25 and 26 and Shri Joshi, learned Counsel appearing for the Respondent nos. 27 and 28.

(2.) THE above Second Appeal was admitted by this Court by an Order dated 06.11.2003 on the following substantial question of law :

(3.) DURING the course of the hearing of the above Appeal, Shri Usgaonkar, learned Counsel appearing for the Appellants fairly did not press for the aforesaid substantial questions of law framed by this Court but pointed out that the only substantial question of law which arises in the present Appeal would be as follows : 6) Whether the Lower Appellate Court was justified to come to the conclusion that the Appellants were not entitled for a declaration of ownership by misconstruing the documents of title produced by the Appellants namely the Deed of Partition at exhibit Pw.1/B and the Land Registration document at exhibit Pw.1/C ?