NARENDRA HARILAL JETHWA Vs. SHIR BHOLADASJI MANDIR

JUDGEMENT

(1.) Aggrieved by the judgment and decree dated 4th January, 2014 in Civil Appeal No.74 of 2008 passed by the District Judge-2, Nashik at Nashik, defendant in Regular Civil Suit No.132 of 2002 has preferred this appeal.

(2.) I shall refer the parties as per their nomenclature in the suit.

(3.) Facts in brief are as under: