GORAKH DAGDU MAHARNAVAR Vs. JAGANATH SAWALA RAJMANE

JUDGEMENT

(1.) The appellants (original defendant nos.1 to 7) impugns judgment and decree dtd. 13/11/2018, passed by District Judge- Pandharpur, in Regular Civil Appeal No.132 of 2008, thereby reversing judgment and decree passed by Trial Court in Regular Civil Suit No.385 of 1977, instituted by respondent nos.1 to 6 (plaintiffs).

(2.) Brief facts, giving rise to the present second appeal are as under:-

(3.) It is contention of plaintiffs that Consolidation Officer acted beyond his authority and merged area of 5 Acres owned by plaintiff's father in block no.587 and shown entire land in name of father of defendant no.1. Taking disadvantage of incorrect and defective consolidation record, defendant is illegally cultivating plaintiffs land to the extent of 5 Acres (2 Hectors). In this background, plaintiffs claimed relief of declaration of ownership and perpetual injunction.