SONUSING DHANUSING PATIL AND ANOTHER Vs. BANSICHINDU KUMBHAR

JUDGEMENT

(1.) THE plaintiffs -petitioners filed Regular Civil Suit No. 242 of 1980 in the Court of Civil Judge, Junior Division, Chalisgaon against the respondent -defendant. At this stage of the proceedings the plaintiff's -petitioners are the decree holders and the defendant -respondent is the judgment debtor. The suit came to be decreed on the basis of consent terms. The decree is passed on November 17, 1983 in a suit for possession on the basis of title and ownership with a prayer for removal of temporary sheds constructed thereon by the defendant -J. Dr. and for mesne profit for the years 1978, 1979 and 1980.

(2.) THE following are the terms of the consent decree: -

(3.) THEREAFTER , the proved facts are that the defendant -J. Dr. paid Rs. 3,000/ - on November 27, 1983, Rs. 1920/ - on December 3, 1983 and Rs. 12,070/ - on January 2, 1985.