- (1.) These appeals pose a challenge to the judgment and order dated 23/24.11.2006 rendered by the High Court of Judicature of Bombay, Bench at Aurangabad thereby dismissing the RSA No.166 of 1986 and RSA No.379 of 1998, both preferred by the appellant herein.
(2.) In essence, by the determination of the High Court as above, suit being RCS No.539 of 1979 filed by the appellant seeking permanent injunction was dismissed and the suit being RCS No.174 of 1985 instituted by the respondent for declaration of its title/ownership in the suit property and recovery of possession thereof has been decreed.
(3.) We have heard Mr. Nishant Ramakantrao Katneshwarkar, learned counsel for the appellant.;