SUMAN Vs. LILABAI APPA WANGANE

JUDGEMENT

(1.) Appeal is admitted. Notice, after admission, made returnable forthwith by consent of both the sides.

(2.) Heard both the sides for final disposal.

(3.) Regular Civil Suit No. 91 of 1984 was filed by present respondent Nos. 1 to 6 for relief of partition, declaration and perpetual injunction. It was filed in respect of agricultural lands bearing Block No. 41 (old No. 599) and 44, admeasuring 3 Hectares 61 Ares, situated at village Masalwadi, Tashil Shrigonda, District Ahmednagar.