KAWADU Vs. JAINABAI

JUDGEMENT

(1.) The present appeal is directed, against judgment and order dated 2.11.1998, passed by the learned Additional District Judge, Chandrapur, in Regular Civil Appeal No.49 of 1986, which was partly allowed, which arose from judgment and order dated 4.2.1986, passed by the learned Joint Civil Judge Junior Division, Brahmapuri, in Regular Civil Suit No.187 of 1977, whereby the suit was decreed.

(2.) Though served on merits, the respondents did not turn up for hearing.

(3.) The appeal was admitted, on 12.3.2001, on the substantial questions of law as to whether the First Appellate Court was justified to grant relief of joint possession to the plaintiffs as joint co owners and whether any interference is required at the instance of this Court.