JAYWANTRAO BALAWANTRAO PATIL Vs. SANDEEP RAMCHANDRA SAPAKAL

JUDGEMENT

(1.) The present second appeal arises out of a suit filed before the Court of Civil Judge, Junior Division, Islampur for permanent injunction against the respondents/originl defendants in respect of ancestral property as described in Para 1 of the plaint.

(2.) While admitting the appeal on 9th March 2000 this Court recorded the following substantial question of law which arises in this Second Appeal :-

(3.) The present appellants/original plaintiffs instituted a suit for perpetual injunction against the respondents/original defendants in respect of one piece of agricultural land from village Aitwade-Khurd, Tal. Walwa, Dist.Sangli bearing Regular Civil Suit No.33/1994 in the Court of Civil Judge (Jr.Division), Islampur, District Sangli.