KISAN TULSIRAM PATIL Vs. BHULABAI RAMBHAU PATIL

JUDGEMENT

(1.) By this appeal the appellant/ original defendant No.4 challenges the judgment passed by the District Judge, Buldana in Regular Civil Appeal No.102/1992 as also the judgment passed by the Joint Civil Judge Senior Division, Malkapur on 14.08.1992 in Regular Civil Suit No.384/1986, whereby the suit filed by the plaintiff for partition and separate possession was decreed.

(2.) It is necessary to note that when this appeal was admitted on 30.11.1999 this Court had not framed any substantial question of law and had passed following order :

(3.) Few facts giving rise to this second appeal are stated thus :