SUBHASH LIMBRAJ MAHANDULE Vs. PANDHARINATH CHIMAJI SALUNKE

JUDGEMENT

(1.) Both the appeals are arising between the same parties and in respect of same property, hence, taken up together for adjudication.

(2.) Second Appeal No.477 of 2017 is arising out of concurrent Judgment and Decree in Regular Civil Appeal No.68 of 2013 by learned District Judge-3, Ahmednagar dated 06.07.2015, whereby the Judgment and Decree passed in R.C.S. No.323 by 2nd Joint Civil Judge Junior Division, Shrigonda, Dist. Ahmednagar dated 21.02.2012 came to be confirmed. The said suit was for declaration and permanent injunction filed by present appellants.

(3.) Second Appeal No.775 of 2017 is filed by original defendants challenging the concurrent Judgment and Decree passed in R.C.A. No.205/2015 by District Judge-3, Ahmednagar dated 09.03.2016, thereby confirming the Judgment and Decree passed in R.C.S. No.199/2012 by 2nd Joint Civil Judge Junior Division, Shrigonda dated 28.04.2015. The said suit was for redemption of mortgage and possession.