PANDURANG Vs. MALHARI

JUDGEMENT

(1.) This second appeal is directed against judgment and order dated 7.7.2006, passed by the learned Additional District Judge, Darwha, in Regular Civil Appeal No.160 of 2004, whereby the appeal was dismissed, which arose from judgment and order dated 28.11.2003, passed by the learned Joint Civil Judge Junior Division, Digras, in Regular Civil Suit No.112 of 2001, whereby the suit was dismissed.

(2.) The present second appeal was admitted by this Court, on 6.2.2008, on the following substantial questions of law, thus :

(3.) The appellant/plaintiff had instituted Regular Civil Suit No. 112 of 2001, in the Court of Civil Judge Junior Division, Digras, with a prayer for possession of the suit agricultural land bearing Survey No.12/03 with area of 1H 41R situated at village Belora, Taluka Digras, District Yavatmal.