MAHENDRAKUMAR BHAGWATIPRASAD Vs. VIRENDRA BHAGWATIPRASAD AGRAWAL

JUDGEMENT

(1.) This appeal is filed by the appellant (original defendant) against the Judgment and Order dated 2.1.2013 passed by the Principal District Judge, Gondia in Regular Civil Appeal No.51 0f 2012, which was allowed. The said appeal arose from the Judgment and Order dated 24.06.2008 passed by the trial Court i. e. the Court of Civil Judge (Sr.Dn.), Gondia in Special Civil Suit No. 14 0f 2002 instituted for recovery of possession of the suit premises. The said suit was dismissed.

(2.) The brief facts are as under :

(3.) The prayer in Special Civil Suit No.14 of 2002 was in respect of possession of the suit premises, damages and mesne profits in respect thereof. The trial Court dismissed the suit denying the relief of possession and refused to order inquiry into mesne profits .