RAMESHWAR N. DAHATE Vs. RAVINDRA V. KAMBLE

JUDGEMENT

(1.) This First Appeal is filed against the Judgement dated 30 th April, 1993 passed by the Bombay City Civil Court at Bombay, in S.C. Suit No. 5858 of 1981, whereby the Learned Judge has decreed the Suit only in terms of prayers (aa) and (bb).

(2.) In this Judgement, the parties are referred to as per their nomenclature in the Suit.

(3.) The Plaintiff had filed Suit No. 5858 of 1981 for a declaration that Defendant No.1 had no right, title or interest in the Suit Premises being Tenement No.143/4297, at Kannamwar Nagar, Vikhroli, Mumbai- 400 083 (hereinafter referred to as "the Suit Premises") and that Defendant No.1 was a trespasser and had no right to remain in the Suit Premises.