BABU Vs. SHESHRAO

JUDGEMENT

(1.) I have heard Shri Jadhav, learned Advocate for the appellant and Shri. Jain, learned Advocate for the sole respondent for quite some time.

(2.) The appellant is aggrieved by the judgment and decree of the learned Trial Court dated 07-02-2013 delivered in R.C.S.No. 206 of 2006 as well as by the judgment of the Appeal Court dated 29-12-2014 delivered in R.C.A. No. 45 of 2013.

(3.) The respondent herein is the original plaintiff and the appellant is the original defendant. Suit for removal of encroachment of land admeasuring 30 R was instituted by the plaintiff. The defendant was alleged to have indulged in an act of encroachment to the extent of the said land.