SONAJI GANPATI KHADE Vs. ASHRUBA GOPALA TANDALE

JUDGEMENT

(1.) The appellants are the original defendant Nos. 1 and 2 and the respondents are the original plaintiffs.

(2.) In the present Second Appeal, the challenge is to the judgment and order passed by the learned District Judge, Beed in Regular Civil Appeal No. 143 of 1980 on 21.6.1988, confirming the judgment and decree passed in Regular Civil Suit No. 262 of 1978 2nd by the learned Joint Civil Judge, Junior Division, Beed on 30.6.1980.

(3.) The factual matrix in brief are that the plaintiffs/respondents had instituted Regular Civil Suit No. 262 of 1978 against the defendants/appellants for declaration of their title to the suit land and also for permanent injunction requesting to restrain the defendants from obstructing their possession of the suit land. There were two lands bearing Survey Nos. 289/U admeasuring 1 acre 25 gunthas and Survey No. 290/UU admeasuring 1 acre situated at Vanjarwadi under village Rajuri (Bk.). Both the Survey Nos. were divided by river named as "Chartha" which flows from south to north and by way of the said river 2 pieces of lands were formed, one is the western piece and the other is eastern piece.