SHARDA VIPAT MESHRAM Vs. SHRAWAN MANIRAM DUPARE

JUDGEMENT

(1.) HEARD Shri R. V. Gaikwad, the learned Counsel for appellant and Shri R. B. Pandharkar, the learned Senior Counsel for respondent No. 1. None appeared for respondent No. 2.

(2.) RESPONDENT No. 1 Shrawan is the father of appellant Sharda and respondent No. 2 Vikas. Respondent No. 1 brought a suit, being Regular Civil Suit No. 1264 of 1996, in the Court of 8th Joint Civil Judge, Junior Division Nagpur, against the appellant and respondent No. 2 for the possession of the suit house claiming that their possession over the house is permissive.

(3.) THE suit was decreed by the 8th Joint Civil Judge, Junior Division, Nagpur against which the present appellant and respondent No. 2 filed Regular Civil Appeal No. 454 of 2001. The learned 5th ad hoc Additional District Judge, Nagpur by his judgment and order dated 14-2-2002, dismissed the said appeal. Thereafter the present appellant alone has filed the instant second appeal.