(1.) The appeal is filed against the judgment and decree of Regular Civil Appeal No. 351 of 1984 which was pending in the District Court Beed. The District Court, first appellate Court, has set aside the judgment and decree of trial Court, the Civil Judge, Junior Division, Beed. Present respondent, plaintiff, had prayed for relief of declaration in respect of immovable properties and the sale transactions and such decree is given by the first appellate Court. Both the sides are heard.
(2.) Survey No. 84 admeasuring 2 acres 15 gunthas and survey No. 92 admeasuring 1 acre 35 gunthas situated at village Ghargaon, Tahsil and District Beed are the suit lands. One house property situated in village Ghargaon is also suit property. Its number is not given but the boundaries of the property are given.
(3.) One Rambhau was natural father of the plaintiff Chandrabhan. Baliram was real brother of Rambhau and they were residents of Ghargaon. Defendant No. 1 Yamunabai is widow of Baliram and defendant No. 2 Champabai is a daughter of sister of Yamunabai. Defendant No. 2 is the wife of plaintiff Chandrabhan. During pendency of the suit Yamunabai died.
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