BHAGWATRAO Vs. PANDITRAO

JUDGEMENT

(1.) The plaintiff has impugned the judgments and decrees of dismissal of his suit passed by the learned 2nd Joint Civil Judge Junior Division, Osmanabad in Regular Civil Suit No.438 of 1983, dtd. 3/5/1985 and by the learned Additional District Judge, Osmanabad in Regular Civil Appeal No.208 of 1985, dtd. 13/3/1995.

(2.) For the sake of convenience, the appellant will be referred to as 'plaintiff' and respondent as the 'defendant'.

(3.) The brief facts giving rise to the suit between two real brothers were that the plaintiff and the defendant were four brothers, including two stepbrothers. After the death of their father, one stepbrother and the defendant were managing their huge landed properties.