MANIK DAGADU SHAIKH Vs. SOPAN TATYABA WADHMODE

JUDGEMENT

(1.) Heard learned counsel for the Appellant(s) and learned counsel for the Respondent.

(2.) This Second Appeal is directed against the judgment and decree dated 06/05/2000 passed by the 2nd Additional District Judge, Satara, thereby allowing Regular Civil Appeal No. 357 of 1994, which was preferred against the judgment and order dated 06/07/1994 passed by the Civil Judge Junior Division, Phaltan, in Decree Final Application No.205 of 1975.

(3.) The said 'Final Decree Application' was filed by the present Appellant for passing a decree of redemption under Order 34, Rule 8(1) of the Civil Procedure Code, 1908 (for short, "C.P.C.").