NARENDRA LAXMANRAO VAIDYA Vs. CHANDRAKANT HARIBHAU FARKADE

JUDGEMENT

(1.) Heard. Admit.

(2.) This appeal under Sec. 100 of the Code of Civil Procedure, 1908 moved by the appellant takes an exception to the Judgment and order dtd. 28/06/2017 passed in Regular Civil Appeal No.39/2017 by the learned Additional District Judge, Hinganghat, whereby the learned Additional District Judge, Hinganghat upheld the Judgment and order of the learned Civil Judge, Junior Division, Hinganghat passed in Regular Civil Suit No.111/2003, thereby decreeing the suit for possession and mesne profit.

(3.) This Court on 14/12/2018 passed the following order :-