SAKHUBAI RAJARAM KARDILE Vs. BAPU SHRIPATI KARANDE

JUDGEMENT

(1.) The present appellants, who are the original defendant Nos.1 to 3 in RCS No.146 of 1986, have challenged the judgment and decree dtd. 20/08/1992 passed by the IInd Additional District Judge, Beed (hereinafter referred to as 'the learned first appellate court') in RCA No.16 of 1989. Under the said judgment and decree, the learned first appellate court has modified the judgment and decree dtd. 04/01/1989 passed by the learned Civil Judge Junior Division, Ashti (hereinafter referred to as 'the learned trial court') in RCS No.146 of 1986.

(2.) Background facts are as under :

(3.) Heard the learned counsel for the appellants / defendants. However, respondents despite service, remained absent.