MADAN Vs. RAMAVATI RAMESH CHAUVAN

JUDGEMENT

(1.) Present appeal has been filed by original defendant challenging the concurrent judgment and decree passed in Regular Civil Appeal No. 253 of 2012 dt.10-08-2016 by learned District Judge-4, Dhule; thereby confirming the decree passed in Regular Civil Suit No. 38 of 2007 dt. 22-02-2008 by learned Civil Judge Junior Division, Dondaicha, District Dhule.

(2.) Present respondent / original plaintiff had filed said suit for possession of house property. Plaintiff is the owner of CTS No. 587 admeasuring 574 sq.ft. with house constructed in it. She had purchased the said house in 1984. Defendant was family friend of the plaintiff and on his request, plaintiff had allowed defendant to occupy the house in 2003. It was permissive possession without any charge. When plaintiff had asked defendant to vacate the suit premises and hand over the possession to her, defendant refused to do so. Hence, suit.

(3.) Suit proceeded ex-parte against defendant.