Shalini Phansalkar-.Joshi, J. - (1.) Heard Mr.Y. S. Jahagirdar, learned Senior Advocate for the Appellant in SA/66/2003, Mr.Shriniwas Patwardhan for the Appellant in SA/67/2003 and for Respondent Nos.2 to 4 in SA/66/2003 and Mr.Vishwanath S. Talkute for Respondent No.1.
(2.) As both these Second Appeal(s) are arising out of one and the same judgment of the First Appellate Court and they are raising common questions of law, they are being decided by this common judgment.
(3.) These Appeals challenge the common judgment and order dated 14/11/2002 passed by the 4th Additional District Judge, Kolhapur, in Regular Civil Appeal No.221 of 2000 and Regular Civil Appeal No.331 of 2000, which were preferred against against the judgment and decree dated 29/09/1994, passed by the 4th Joint Civil Judge, Senior Division, Kolhapur in Special Civil Suit No.165 of 1984.;