VITTHAL RAMRAO MUTE Vs. SUGANDHA KESHAVRAO SATONE

JUDGEMENT

(1.) This appeal is preferred against the judgment and decree passed in Regular Civil Appeal No.201 of 2015 dtd. 28/2/2022, by Ad-hoc District Judge-2, Wardha, which was filed against the judgment and decree passed in Regular Civil Suit No.70 of 2009.

(2.) Brief facts of the case are as under :

(3.) Learned Advocate for the appellant submitted that the name of appellant appearing in the revenue record i.e. 7/12 extract of Survey No.365 as per mutation entry No.1480 which was effected in the year 2011. It is not challenged till today by the respondents. Other old revenue record and entries in it are also pointed out. The appellant submitted that all the documents were filed in view of the directions of this Court by order dtd. 15/3/2024. The valuable right of appellant is affected. It is lastly prayed to set aside the impugned judgment and decree of the trial Court as well as the first appellate Court and remand the suit before the trial Court for a fresh hearing on merit.