MEERABEN HARI PATIL Vs. KASHINATH NATHHU PATIL

JUDGEMENT

(1.) By consent of both sides, these Appeals are decided by this common order, as the facts and issues involved in these Appeals are similar.

(2.) These Appeals under Sec. 100 of the Code of Civil Procedure take exception to the concurrent judgments of Trial Court and First Appellate Court in RCS No. 61/2006, 64/2006 & 62/2006 and RCA No. 101/2012, 103/2012 and 102/2012 respectively.

(3.) Parties are referred to as "Plaintiff" and "Defendant" for the sake of convenience.