BHUJANGRAO DAULATRAO GHORPADE Vs. MALOJIRAO DAULATRAO GHORPADE

JUDGEMENT

(1.) THE plaintiff appeals.

(2.) THE suit relates to a saranjam estate in the State of Bombay. The plaintiff claims to be the sole saranjamdar and seeks certain declarations and other reliefs appropriate to such a claim.

(3.) THE only question is whether the suit is barred by s. 4(a) of Bombay Act X of 1876 (Bombay Revenue Jurisdiction Act).