GOMA PANDU PHADKE Vs. NAMA DHARMA PATIL

JUDGEMENT

(1.) APPELLANT is plaintiff in Regular Civil Suit No.54 of 1978, while respondent is defendant in said suit.

(2.) APPELLANT has filed suit for enforcement usufructuary mortgage. The trial Court has decree the suit, granted redemption and possession. In appeal, the appeal Court has reversed said decree and dismissed suit.

(3.) THERE is no merit in the present appeal.