PANDIIT TUKARAM DHARRAO Vs. SHANKAR RAOJI DHARRAO

JUDGEMENT

(1.) The present appeal has been filed against the judgment and decree passed by the Trial Court in Regular Civil Suit No. 78 of 1972 and the judgment and order in the appeal i.e. Civil Appeal No.233 of 1981.

(2.) The facts giving rise to the present appeal are as follows :-

(3.) The plaintiff Shankar filed Regular Civil Suit No. 78 of 1972 against the defendants for an injunction and in the alternative, for possession of the disputed property. The plaintiff contended that, after the death of Chandrabhagabai he was entitled to possession of the property as he became the owner by reversion.