PRATIBHA Vs. USHA PURUSHOTTAM DATERAO

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule made returnable forthwith. Heard finally by consent of the parties.

(3.) The second appeal is arising out of the judgment and decree dtd. 27/9/2019 passed by District Judge-3, Amravati, dismissing the appeal and confirming the judgment and decree dtd. 13/8/2007 passed by the Civil Judge Senior Division, Amravati in Special Civil Suit No.31 of 1996, decreeing the suit for partition and separate possession.