DATTARAM WAMAN KAMBLI Vs. SHANTARAM BAPU KAMBLI

JUDGEMENT

(1.) The trial Court passed a decree in the Regular Civil Suit No.45 of 1978 on 31.1.1984. The decree is that the plaintiff do recover the possession of the suit house of his share from the defendants. The defendants are granted two months time to vacate the suit house and they are perpetually restrained from obstructing plaintiff's vahiwat over his share in the suit house either by themselves or through any other person.

(2.) The question involved before the Courts below was whether the plaintiff has any share in the suit house i.e., Gram Panchayat House No.768B standing on the Survey No.34/22 situated at Ubhadanda. Both the Courts have concurrently held that the plaintiff has established his 1/3rd share in the suit house. On 16.10.1989, this Court passed an order as under:

(3.) The matter was listed before this Court on 3.7.2014 for final hearing when the following order was passed: