CHAVDAS TOTARAM BHORTAKKE Vs. PAPILABAI

JUDGEMENT

(1.) :- These two petitions pertaining to the same property in respect of similar dispute between the parties were heard together by consent of the learned Counsel for the parties and are being disposed of by common judgment.

(2.) THE litigation between parties is pending since long and there have been number of proceedings which came up to this Court and in order to appreciate the real controversy, it is necessary to have a bird s eye view at the history of the litigation.

(3.) THE land in dispute is survey No. 42, admeasuring 8 acres and 21 Gunthas (3 Hectares 55 Ares), situated at village Mehun, Taluka Edlabad, District Jalgaon which has been given Block No. 116 after implementation of the consolidation scheme.