DAGADU SHIVAJI LODHE Vs. BHAURAO FAKIRA DONGRE

JUDGEMENT

(1.) Heard.

(2.) The challenge in the petition is to the order dtd. 10/6/2020 passed by the 2nd Joint Civil Judge, Junior Division in Miscellaneous Civil Application No.05/2009, whereby the application filed for correction of sale deed executed pursuant to the decree came to be rejected on the ground of limitation.

(3.) This is a peculiar case in which in spite of decree being passed in their favour in the year 1979, the decree holders are unable to enjoy the fruits of their decree due to an inadvertent mistake caused in filing the execution application.