TUKARAM ABA DABHADE Vs. HARIBAI VISHNU DABHADE

JUDGEMENT

(1.) BY this Second Appeal, Plaintiff is challenging the judgment and decree dated 6th September, 1986 passed by the 2nd Addl. District Judge, Satara, in Regular Civil Appeal No.230 of 1982.

(2.) DISPUTE between the parties relates to agricultural lands bearing Gat No.1270 (old R.S.No.359/4). The Plaintiff filed suit for perpetual injunction simplicitor contending that, he alone has title in suit property, he is in possession of the suit property and there is obstruction at the hands of the Defendants. Trial Court, by judgment and decree dated 30th June, 1982 decreed the suit and restrained the Defendants from obstructing the Plaintiff's possession otherwise than by due process of law.

(3.) THERE is no error in the impugned judgment and decree. Appeal to stand dismissed with costs.