BALU Vs. SUBHASH PUNDLIKRAO JADHAV

JUDGEMENT

(1.) Heard learned counsel for the rival parties.

(2.) It appears that the respondent/plaintiff had instituted Regular Civil Suit No.212 of 2010 on the basis of his title and he prayed for possession in the said suit of the agricultural land.

(3.) Thus, the decree for possession of the suit field, as granted by the Trial Court, was confirmed since the appeal was dismissed.