(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 or 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 (V of 1898).
