ASHOK KASHINATH DESHMUKH Vs. GOPALA KASHINATH DESHMUKH

JUDGEMENT

(1.) THIS appeal is directed against Judgment and decree rendered by learned Civil Judge (S. D.), Sangamner, in spl. C. S. No. 193 of 1996. Appellant is original defendant No. 6.

(2.) FOR understanding relationship between the parties, following genealogical table may be reproduced. <IMG>mp_254_BCR6_2007.jpg</IMG>

(3.) ORIGINAL defendant Nos. 10 to 12 are purchasers of part of the suit properties from the appellant by virtue of a sale-deed dated 12. 1. 1996 (Exh. 86 ). Original defendant Nos. 13 to 19 are formal parties, who were impleaded because they were cultivating some of the lands in question.