BHAGUBAI NANA DHONDGE Vs. SHANTABAI

JUDGEMENT

(1.) Construction and interpretation of documents dated 4th February, 1970 and re-conveyance dated 25th January, 1971 under which claim to property is made, is the substantial question of law.

(2.) The appellant's-plaintiff's suit for declaration and one-fourth share in the suit property and its separate possession was decreed by the learned Civil Judge Junior Division, Vita on 29th April, 1994. This decree was challenged by the defendant (brother of the plaintiff) in Regular Civil Appeal No. 370 of 1994. This Appeal was allowed and the decree passed by the trial Court was set aside by judgment and order dated 7th July, 2007 by the District Judge-II, Sangli. It is against the decree passed in Regular Civil Appeal No. 370 of 1994, the plaintiff has preferred this Second Appeal.

(3.) With the consent of the parties, the Appeal is taken up for final hearing at the admission stage. I will refer the parties as per their status in the suit.