NATHU MAHADEORAO THAOKAR Vs. RAGHUNATH

JUDGEMENT

(1.) The appellants/legal representatives of original plaintiff have filed the present Appeal against the respondents/original defendants assailing the judgment and decree dtd. 20/3/2010 passed by learned Extra Joint Ad-hoc District Judge, Nagpur in Regular Civil Appeal No.159/2008 thereby dismissing the appeal arising out of the judgment and decree dtd. 11/1/2008 passed by learned Joint Civil Judge, Sr.Dn., Nagpur in Special Civil Suit No. 867/1992. The appellants shall be hereinafter collectively referred to as 'plaintiff' and the respondents as 'defendants'.

(2.) The Appeal has been admitted on the following substantial questions of law :-

(3.) The relevant facts are as under ;