SANJAY DAMODHAR THORAT Vs. ANJANABAI RANGNATH THORAT

JUDGEMENT

(1.) Heard both sides finally with their consent.

(2.) Appellants have taken exception to the judgment and decree passed by Trial Court in Regular Civil Suit No.22 of 2006 which is further confirmed by Lower Appellate court in Regular Civil Appeal No.236 of 2008. Appellants are original defendants. Respondent No.1 had filed Regular Civil Suit No.22 of 2006 for declaration and possession. Parties are referred to by their original status in the suit.

(3.) Respondent is mother-in-law of the appellant/defendant No.3. She had five sons including husband of defendant No.3 Damodhar. Appellant Nos.1 and 2 are the sons of Damodhar. The subject matter is land Gut No.89 measuring 6 Acre 10 R. which was allotted to the plaintiff in a partition which took place in 1983. Damodhar was also allotted land Gut No.79 which was subsequently alienated by him to the extent of 4 Acre 20 R. vide sale deed dtd. 10/10/1983.