BHAGWAN GANPAT MAPARI Vs. APPA KISAN MAPARI

JUDGEMENT

(1.) Heard Mr. Gangapurwala, Advocate for the appellant and Mr. Gore, Advocate for the sole respondent.

(2.) In view of the facts and circumstances, the appeal is admitted and taken up for final hearing by consent of the parties.

(3.) The appellant has preferred this appeal against the order passed by Adhoc District Judge, Aurangabad, dated 13.8.2007, dismissing the present appellant s appeal and confirming the order passed by Civil Judge, Junior Division, Paithan, whereby document at Exhibit 18 was stated as a compromise and decree was directed to be passed as per Exhibit 18 and map filed along with Exhibit 25, whereby defendant was also directed to hand over possession of 51 Ares land to the plaintiff as shown by D.I.L.R.