SAKHARAM Vs. KISHANRAO

JUDGEMENT

(1.) Leave granted.

(2.) These appeals arise out of the judgment and decree of the High Court of Judicature at Bombay, Aurangabad Bench, dismissing a Second Appeal as having abated due to the death of one of the respondents and dismissing an application to set aside abatement.

(3.) Heard learned counsel for both sides.