SHRINIVAS VISHWAMBAR DESSAI Vs. YESHWANT VISHNU GAUDO

JUDGEMENT

(1.) THIS is Plaintiff's second appeal, arising from Regular Civil Suit No.20 of 1984.

(2.) THE parties hereto shall be referred to in the names as they appear in the cause title of the said Civil Suit.

(3.) BRIEFLY stated, the case of the Plaintiff was that the said property belonged to Balchandra Fotu Sinai Kenkre and the same was in his possession and enjoyment of the family of the Plaintiff since more than 100 years and it is the family of the Plaintiff who had cultivated and developed the said property. The Plaintiff claimed that he was a tenant of the said property and that in the said survey, the name of his father was shown as a tenant but later on, that entry was deleted and Plaintiff's father was shown as a care-taker and, therefore, he filed an application dated 8th April, 1981 to the Mamlatdar of Record of Rights requesting to enter his name as a tenant.