BABARAO Vs. HANUMANT

JUDGEMENT

(1.) These two first appeals Nos. 13 and 65 of 1950 arise out of a judgment and decree passed by the First Additional District Judge, Amravati, in Civil Suit No. 5-A of 1948. First Appeal No. 65 is filed by the plaintiff.

(2.) The plaintiff has filed the present suit No. 5-A of 1948 for several reliefs, amongst which are the following reliefs:

(3.) First Appeal No. 65 of 1950 has been filed by the plaintiff and the grievance of the plaintiff in this appeal is that the learned judge ought not to have dismissed his suit in respect of the properties which are in possession of defendents Nos. 10 to 18