ANANT RAMCHANDRA KAMBALI Vs. DIPAK BHARGAV BHOSALE

JUDGEMENT

(1.) On 8/3/2000, Second Appeal came to be admitted on the following substantial question of law;

(2.) I heard learned Counsel for the appellant and learned Senior Counsel for the respondents.

(3.) The respondents herein are the original plaintiffs who filed Regular Civil Suit No.28 of 1985 in the Court Civil Judge, Kankavali at Kankavli against the appellant and Bhargav Deu Bhosale (Defendant No.2 in the suit) for perpetual injunction restraining the appellant from interfering with the alleged peaceful possession of the land described in the plaint.