ARUN GAJANAN GADGIL Vs. VINAYAK PANDURANG GADGIL

JUDGEMENT

(1.) This appeal arises from the judgment and decree passed by the learned Civil Judge, Senior Division, Bicholim dismissing the Special Civil Suit No.23/1995/A on 23.7.2001.

(2.) Special Civil Suit No.23/1995/A was instituted for the purposes of seeking the following reliefs:

(3.) The main contest over the suit property survived between the appellants and the respondents/defendant no.1 to 3 and as such the rest of the respondents who were originally defendant no.4 to 10 were deleted as per order dated 21.04.2008 in Misc. Civil Application No.219/2008.