KASHINATH MADHAVJI SALUNKE Vs. MADHUSUDAN JAGANNATH SALUNKE

JUDGEMENT

(1.) The learned counsel appearing for the parties fairly make statement that the Suit premises i.e. Room Nos. 1 and 2 in Municipal Corporation Chawl No.601, J.Y.Wadia Road, Mumbai-12, itself does not exits now as it was demolished by the Bombay Municipal Corporation who are the owners.

(2.) The Appellant had filed the suit for declaration that the Defendants i.e. Respondents are trespassers in respect of the said premises. By order dated 18th July, 1983, the suit was dismissed with costs.

(3.) Therefore the present Appeal.