ANANDRAO BABASAHEB AWAGHAD Vs. DURGASHANKAR GHANSHYAM AGRAWAL

JUDGEMENT

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

(2.) The present Second Appeal is filed by the original defendant challenging decree for eviction passed against him, which is in turn confirmed by the learned First Appellate Court by dismissing the First Appeal preferred by him.

(3.) The present Second Appeal is filed challenging the said concurrent decrees for eviction. One Mahadev Prasad was owner of a building in which the suit property is situated. This Mahadev Prasad had bequeathed the suit property to one Premshankar, who in turn sold the suit property to the plaintiff/respondent vide registered Sale deed dtd. 8/9/1992, registered on 29/9/1992. The plaintiff claimed ownership over the suit property on the basis of the said sale deed.