MADHUSUDAN VISHWANATH MULE Vs. GAJANAN VISHWANATH MULE

JUDGEMENT

(1.) The present appeal is filed against judgment and decree passed by learned Civil Judge Junior Division at Malkapur dated 23.4.1998 in Regular Civil Suit No.44 of 1995 which was confirmed by learned Ad hoc Additional District Judge at Buldana on 13.3.2003 in Regular Civil Appeal No.67 of 1998.

(2.) By these two judgments and decrees, both the Courts below dismissed the suit for partition, possession, declaration, and mesne profit filed by the present appellant.

(3.) According to the plaint, the plaintiff and defendant Nos.1 to 4 are real and stepbrothers and sisters.