MANOHAR DAULATRAM GHANSHARAMANI Vs. JANARDHAN PRASAD CHATURVEDI

JUDGEMENT

(1.) The Plaintiff has filed the suit for the following reliefs:

(2.) The dispute is in respect of two portions of land, one admeasuring 55 Acres 33 Gunthas and the second admeasuring 45 Acres 9 Gunthas situated at Kasarwadavli, District Thane. The entire property, which is more particularly described in the Schedule annexed to the Plaint at Exhibit E, has been referred to as "the suit property".

(3.) The case of the plaintiff in brief is that one Shri Dijendra Chandra Mitra, the predecessor of the defendant nos.2 to 12 entered into an agreement dated 6.9.1965 with one Madhukar Joglekar to purchase a portion of the suit property admeasuring 55 Acres 33 Gunthas. He obtained possession of the said land admeasuring 55 Acres from Madhukar Joglekar. Upon the death of Madhukar Joglekar his successors/heirs executed a Power of Attorney in favour of Dijendra Mehta and authorized him to take possession and do all other acts in relation to the said land.