PUNDLIK KISAN AKHATKAR Vs. WASUDEO KISAN AKHATKAR

JUDGEMENT

(1.) This is an appeal by original plaintiff who lost in both the Courts. The plaintiff came with a plea of injunction in relation to four separate parcels of land as follows :-

(2.) Defendants denied plaintiff's claim of partition, and exclusive ownership and pleaded jointness of family and properties.

(3.) Learned Trial Judge framed the issues based on the points as to the plaintiff's title and possession.