(b)in respect of [any removal of any impediment or of] [These words were inserted by Bombay 66 of 1954, section 7.] any dispossession, recovery of possession or disturbance of possession, that has been the subject of previous proceedings, to which the plaintiff or his predecessor in interest was a party, under this Act, or in a Civil Court, or under Chapter XII of the Code of Criminal Procedure, 1898.
