SHANKAR KONDIBA RAUT Vs. SHANKARRAO SADASHIV DESHMUKH

JUDGEMENT

(1.) By this Second Appeal the Appellant/Original Plaintiff is challenging the Judgment and Order passed by the learned Ad-hoc District Judge-2, Satara dated 11th November 2014 to the extent that the relief of removal of encroachment prayed for by the Appellant/Plaintiff has been negatived.

(2.) The Appellant filed a Regular Civil Suit No. 39 of 2000 in the Court of Civil Judge, Junior Division, Khandala seeking a relief of injunction. By way of an amendment relief of removal of encroachment was sought for on the ground that Respondent/Defendant had encroached on 6 sq. mtrs. of land. The Regular Appeal No. 16 of 2011 was filed by the Appellant in District Court, Satara. It was dismissed by the Judgment and order dated 11th November, 2014.

(3.) He 4. ard the learned Counsel for the parties.