DHANAJI SHIVAJI ROHITE Vs. SUJITSINGH MANGSINGH THAKUR

JUDGEMENT

(1.) Heard the learned counsel for the appellants and learned counsel for the respondents.

(2.) The appellants are the legal heirs of the original plaintiff. After the judgment and decree of the First Appellate Court, the original plaintiff died. Therefore, they have preferred the appeal as his legal heirs. They being legal heirs are entitled to impugn the judgment and decree of the First Appellate Court.

(3.) The plaintiff had filed a suit for declaration that he is owner of the suit plot and the permanent injunction for restraining the defendants from disturbing his possession of the suit plot. The learned trial court decreed the suit and declared that the plaintiff was the owner and the possessor of the suit plot and accordingly issued the injunction against the defendants.