AMBADAS SON OF KHANDUJI DOIFODE Vs. SHANKARRAO SON OF CHAMPATRAO THAKRE

JUDGEMENT

(1.) Heard learned Advocate for the Appellant. The respondents though duly served have chosen to remain absent.

(2.) The present second appeal came to be admitted vide order dtd. 23/2/2007 on the following substantial questions of law:-

(3.) The appellant is the original defendant. The respondent, who is the original plaintiff, had filed suit for perpetual injunction against the present appellant, claiming to be the owner of the suit property, which is an agricultural land bearing Survey No.40/2, area 3 Acre 10 Gunthas, situated at village Pelkhed, Karanja, Tal. and Dist. Akola. The parties will be hereinafter referred to as 'plaintiff' and 'defendant'.