JAGANNATH WAMAN UNDRE Vs. YAMUNABAI SITARAM KADAM

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Sister, of the appellant had filed the suit for declaration of her rights in the suit property, which was dismissed by the learned Trial Judge. However, decree was reversed in Civil Appeal No.557 of 2013 by the learned District Judge-11, Pune. It is against the decree passed in the Civil Appeal No.557 of 2013, the defendant has preferred this Second Appeal.

(3.) Suit property is the land admeasuring 1H and 0.2R more particularly described in paragraph 1 of the plaint.