SUNITA Vs. KANTABAI

JUDGEMENT

(1.) Heard.

(2.) The present second appeal is filed being aggrieved by the judgment and decree passed by the Court of District Judge 7, Nagpur, in Regular Civil Appeal No.428/2014 upholding the judgment and decree dtd. 30/08/2014 in Regular Civil Suit No.43/1999 passed by the Court of 7th Junior Civil Judge, Junior Division, Nagpur.

(3.) The facts in the present appeal are as under: The plaintiff has purchased the suit property Plot No.5 of Mouza Wathoda, P.H. No.34, Pardi, Field No.75/3 admeasuring 4000 sq.ft. from Chandrashekhar Shankarrao Neralwar by registered sale deed dtd. 22/07/1988, he is in peaceful and lawful possession of the suit property along with construction therein i.e. Zopada. The plaintiff immediately mutated his name in the Municipal Corporation and paid up to date taxes. The plaintiff contended that the suit property was purchased by Chandrashekhar Shankarrao Neralwar from Pujya Ruikar Nagar Sahakari Gruha Nirman Sanstha, Nagpur by a registered sale deed dtd. 23/02/1988 and thereafter plaintiff purchased the suit property along with Zopada construction.