RAMESH UTTAMRAO KHARAT Vs. NIMBAJI VITHOBA TOCHAR

JUDGEMENT

(1.) THIS Second Appeal has been preferred by the original plaintiffs/applicants herein and thereby challenged the judgment and decree dated 31-7-1990 passed in Regular Civil Appeal No.191 of 1984 whereby, the First Appellate Court also confirmed the judgment and order dated 20-10-1984 passed in Regular Civil Suit No.220 of 1982, dismissing the suit of the plaintiffs, for declaration of title of the land in question and for recovery of the possession to the extent of their share.

(2.) THE Second Appeal was basically admitted on 11-4-1991 on the point of loan transaction as follows:

(3.) BEING, dissatisfied with the same, Regular Civil Appeal No.191 of 1984 was filed by the appellants/ original plaintiffs. After considering the same material and the evidence on the record, including the various authorities referred in the judgment, the Appellate Court also dismissed the said suit and held that the order and decree of dismissal of Regular Civil Suit No.220 of 1982 passed by the lower Court was legal and correct. Therefore, the present Appeal.