DOMA GHUSI PATIL Vs. JAGANA FAGU PATIL

JUDGEMENT

(1.) THIS judgment will also govern the disposal of Second Appeal No. 320 of 1951.

(2.) BOTH these appeals arise out of the decision of the Additional District Judge, Bhandara, in Civil Appeal No. 10-A of 1950. That appeal in turn arises out of a suit instituted by the plaintiff Jagan, who is the respondent in this appeal, and the appellant in Second Appeal No. 320 of 1951, claiming from the defendant-appellant Doma Rs. 1,500/-, as his share of the village profit.

(3.) THE trial Court passed a decree in favour of the plaintiff for Rs. 51/- only. But in appeal that amount was enhanced by the lower appellate Court to Rs. 737/11/ -. This enhancement is challenged by the appellant. The respondent in his cross appeal wants this amount to be further enhanced to Rs. 1,500/ -.