MANIKRAO S/O WADGUJI Vs. KRISHNARAO WAGDUJI WAGHDHARE

JUDGEMENT

(1.) Heard finally with consent of learned advocates for the respective parties.

(2.) The present Second Appeal arises out of judgment and decree dtd. 8/12/2011 passed by the learned Adhoc District Judge -4, Nagpur in Regular Civil Appeal No.134 of 2008 and judgment and decree dtd. 31/12/2007 passed by the learned Joint Civil Judge, Senior Division, Nagpur in Regular Civil Suit No.1509 of 1988.

(3.) Appellants are the legal representatives of original plaintiff and respondents are legal representatives of original defendants. The parties will be referred as "plaintiff" and "defendant" hereinafter.