GAJANAN RAGHUNATH GAONKAR Vs. SULOCHANA RAGHUNATH GAONKAR

JUDGEMENT

(1.) Being aggrieved by the judgment and decree dated 31.8.1994 passed by the Civil Judge, Jr.Division, Malvan in Regular Civil Suit No. 57 of 1991, the original defendant preferred Civil Appeal No.95 of 1994 in the Court of the Additional District Judge Sindhudurg, Oras. By judgment and decree dated 29th June, 1998, the said appeal came to be dismissed. The present Second Appeal is filed by the original defendants impugning the said judgment and decree.

(2.) I have heard Mr.Jamdar, learned Counsel appearing for the appellant and Mr. Khandeparkar, learned Counsel appearing for the respondents.

(3.) The plaintiff's suit is for mandatory injunction to recover the possession of the suit house and for a declaration of the plaintiff's title to the suit land and for permanent injunction against defendant nos.1 & 2.