LAWS(BOM)-2025-7-148

BABAN SADASHIV SASAR Vs. NIVRUTTI SABAJI SASAR

Decided On July 11, 2025
Baban Sadashiv Sasar Appellant
V/S
Nivrutti Sabaji Sasar Respondents

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Second Appeal No.374 of 2025 is filed challenging the Judgment and Decree dtd. 4/12/2024 passed by District Judge-2, Pune in Regular Civil Appeal No.642 of 2011. Second Appeal No.367 of 2025 is filed challenging the Judgment and Decree dtd. 4/12/2024 passed by District Judge-2, Pune in Regular Civil Appeal No.707 of 2011. By the said impugned Judgments and Decrees, appeals are allowed and common Judgment and Decree dtd. 30/9/2011 passed in Regular Civil Suit No.1696 of 2005 passed Joint Civil Judge, Senior Division, Pune, is set aside.

(3.) Present Appellants are original Plaintiffs and the Respondents are original Defendants.