S L DHYANI Vs. CHINTAMAN JAGANNATH DASHPUTRE

JUDGEMENT

(1.) This second appeal challenges the judgment and decree dated 12th May, 1998 passed by the 4th Additional District Judge, Nasik in Civil Appeal No. 330 of 1995, against the judgment and decree dated 26th July, 1995 passed by the Civil Judge, Senior Division Nasik in Special Civil Suit No.352 of 1993. The appeal is filed by the original defendant.

(2.) Brief facts of the case are as under:-

(3.) The Co-operative Court Nasik by judgment and order dated 19th August, 1991 decided the dispute against the appellants. Appellants filed appeal before the Maharashtra State Cooperative Appellate Court.