WAMANRAO Vs. COLLECTOR, CHANDRAPUR

JUDGEMENT

(1.) Heard Mr. S. S. Deshpande, learned counsel for appellants and Mr. K. L. Dharmadhikari, learned A.G.P. for respondents-State.

(2.) The appellants are legal representatives of original plaintiff - Wamanrao Balkrishna Singam (hereinafter collectively referred to as 'the plaintiff'). The respondents are original defendants and represent the State of Maharashtra (hereinafter referred to as 'the defendants').

(3.) The plaintiff has preferred the instant appeal under Sec. 100 of the Civil Procedure Code, 1908 (in short the, 'Code') challenging the judgment and decree dtd. 14/12/2006, passed by the Ad hoc District Judge-I, Chandrapur in Regular Civil Appeal No.182/2004, whereby the first appeal has been dismissed and thus the judgment and decree dtd. 17/8/2004 passed by Jt. Civil Judge Senior Division, Chandrapur in Regular Civil Suit No.57/2002 has been maintained. The trial Court by the aforesaid judgment had dismissed the suit.