JAGANNATH LAXMAN SAYKHEDE Vs. MANGILAL JORAWARMAL MUNOT

JUDGEMENT

(1.) This appeal is preferred against the Judgment and decree passed by the District Judge-1, Wardha in Regular Civil Appeal No.56 of 2011, dtd. 28/7/2016, which was preferred against the Judgment and decree passed by Joint Civil Judge, Junior Division, Hinganghat in Regular Civil Suit No.42 of 1984 dtd. 7/3/2009. The respondent No.5 is added in this appeal as per order passed by this Court in Misc. Civil application No.882/2023. He is President/Trustee of the temple of God Siddheshwar, which is in existence in the suit property.

(2.) Brief facts of the plaintiff's case are as under :

(3.) While admitting the appeal, this Court by order dtd. 3/7/2017 formed the following substantial questions of law :