ASHOK KACHARU GAIKWAD Vs. SAMUEL SHANKAR CHANDEKAR

JUDGEMENT

(1.) The Applicant has preferred the present Revision Application under Sec. 115 of the Code of Civil Procedure, 1908 (the Code) challenging the Judgment and Order dtd. 21/5/2022 passed by the learned 3rd Joint Civil Judge, Senior Division, Nashik, decreeing Special Civil Suit No.218 of 2016 and directing the Applicant/Defendant to restore possession of the suit property to the Plaintiff under Sec. 6 of the Specific Relief Act, 1963.

(2.) Applicant is the Defendant in Special Civil Suit No.218 of 2016. The Suit was originally instituted by Rev. Samuel Shankar Chandekar and another under Sec. 6 of the Specific Relief Act, 1963 seeking restoration of the possession in respect of the suit property from the Applicant-Defendant.

(3.) At the heart of the controversy between the parties is a British owned and constructed bungalow named 'Barley Bungalow' together with five outhouses located at Igatpuri, District-Nashik and which is situated on land bearing City Survey No.570 (Survey No.155-A) admeasuring 1 Hector 14 R (suit property).