RAMCHANDRA GENU RAUT Vs. MOHAN KONDIRAM WADKAR

JUDGEMENT

(1.) Pending Second Appeal, Respondent No.1 died on 20th December, 2017. His legal heirs are brought on record. Mr. Shah the learned counsel waives service on behalf of respondent nos.1(a) to 1(d).

(2.) Against the decree for possession, defendant's Regular Civil Appeal No.402 of 2012 was dismissed by the learned District Judge-2, Satara vide judgment and order dated 29th April, 2017. Thus, this Second Appeal is preferred by the defendant against the decree passed in the Regular Civil Appeal No.402 of 2012.

(3.) For the sake of convenience, I shall be referring to the parties by their nomenclature in the Suit.