HARI NAGOJI BHOGAN Vs. SHRISHAILAPPA BASAVAPRABNHA

JUDGEMENT

(1.) PLAINTIFF in the Regular Civil Suit No.25 of 1973 has filed present appeal, challenging judgment and decree dated 26.6.1978 of the District Judge, Kolhapur in Regular Civil Appeal No.80 of 1977. The suit property is open site admeasuring 7 cubits North-South and 50 cubits East-West, which is the southern most position of property bearing Village Panchayat No.5 of village Kowad, taluka Chandgad, district Kolhapur.

(2.) THE plaintiff claims to be the owner of the suit open site, while defendants denied plaintiff's title and contend that suit site is owned by them and is in their actual possession.

(3.) THERE is no substantial question of law involved in the present appeal.