RAMESH NATHUJI DHAGE Vs. TARACHAND KESHAORAO ROKADE

JUDGEMENT

(1.) These two appeals can be disposed of by a common judgment, since parties to the appeals are almost identical and the property involved in the appeals is the same.

(2.) One Tarachand and :others have preferred Second Appeal No. 11/96, since the suit instituted by them being Reg. Civil Suit no. 673 of 1983 and appeal preferred thereon being Reg. Civil Appeal No. 290. pf 1987 came to be dismissed. Second Appeal No. 440 of 1994 is preferred by one Ramesh Dhage against tarachand and others. Ramesh Dhage had instituted a Reg. Civil Suit No. 21 of 1982 against Tarachand and others, which came to be dismissed and even appeal preferred by ramesh being Reg. Civil Appeal No. 254 of 1984 also came to be dismissed.

(3.) Facts for decision of both appeals are being narrated one after the other.