BABAN Vs. MAHENDRA

JUDGEMENT

(1.) Notice for final disposal of petition at admission stage was issued to respondents. None appeared for the respondents.

(2.) Rule, returnable forthwith.

(3.) The petitioner, plaintiff, filed a suit being Regular Civil Suit No.144 of 2005 in the Court of Civil Judge (Junior Division), Paranda, District Osmanabad, for possession of the suit property. In short, the petitioner s case is that at the time of measurement of land, it was noticed that respondents had encroached upon the land owned and possessed by the petitioner. The petitioner requested the respondents to remove the encroachment, but as they were found to be reluctant, the petitioner was constrained to file suit. The suit was filed in the year 2005. According to the petitioner, respondents - defendants appeared in the suit.