PUNJABRAO Vs. HIMMATRAO

JUDGEMENT

(1.) This Second appeal is filed by the appellant (Original Defendant) against the Judgment and Order, dated 7.4.2007 passed by the Principal District Judge, Buldana in Regular Civil Appeal No.35 of 2005, which was dismissed. The said appeal arose from the Judgment and Order, dated 23.2.2005 passed by Civil Judge (Jr.Dn.), Mehkar, District Buldana (the trial Court) in Regular Civil Suit No.224 of 1996. The suit was decreed restraining the defendants from obstructing possession.

(2.) Brief facts are :

(3.) The prayer in the suit was for perpetual injunction to restrain the defendants from obstructing possession of the plaintiffs.