TRAMBAK BARKU PATIL Vs. DAMU SHINDHU PATIL

JUDGEMENT

(1.) This is an appeal preferred by the original plaintiff whose suit for declaration and possession was though decreed by the Civil Judge, Junior Division, Chopada, in Regular Civil Suit No. 57 of 1978, decided on 30th November, 1981, said judgment and decree came to be reversed in the appeal by the IIIrd Additional District Judge, in Civil Appeal No. 53 of 1982, decided on 4th March, 1986.

(2.) Brief facts relevant for decision of this appeal may be stated as below:.

(3.) The matter was taken in appeal and Civil Appeal No. 178 of 1946 was filed in the District Court of East Khandesh at Jalgaon, as it was then known. Copy of said Appellate Court judgment is at Exh.43 and the Appellate Court on 25.02.1948 passed the following order: