TIRTHANKAR CO. Vs. ADYAPRASAD HINGOO MISHRA

JUDGEMENT

(1.) The present Appeal arises from the Judgment and Decree dtd. 4/3/1994 passed by the learned Judge of the Bombay City Civil Court, Mumbai in Suit No. 5989 of 1974, whereby the Appellant's suit for possession of land admeasuring 688.50 sq. ft. from out of CTS No. 185, village Pahadi, Goregaon, Taluka Borivali was dismissed, and the Defendants were declared owners by adverse possession in respect of 170 sq. yards (142.60 sq. mtrs.). The parties are referred to by their original nomenclature.

(2.) Inspite of service, none appeared for the Respondents.

(3.) The Appeal has been pending since 1994 and was, therefore, heard finally.