VITHALRAO KRISHNARAO JADHAV Vs. GURUDAS SHAMBHU

JUDGEMENT

(1.) This Appeal was Admitted on 16/12/2004 framing the following question of law:

(2.) The Appeal remained pending since then and on 16/2/2022, the Court was of the opinion that in addition to the solitary question framed, the following three further questions would arise for consideration in this Appeal:

(3.) Based on theses four questions, the Appeal has been urged before me for final disposal. The factual matrix of the matter as gathered from the record indicates that the plaintiffs, who are 3 in number had filed Regular Civil Suit No. 17/1999 against 13 defendants. The suit sought the following reliefs: