BHASKAR JAGANNATH ATHAWALE Vs. NARAYAN MARHARI ATHAWALE

JUDGEMENT

(1.) The appeal was admitted to consider the following substantial questions of law:

(2.) The facts leading to filing of this appeal can be summarised as follows:

(3.) I have heard the learned counsel appearing for the defendants as well as plaintiff 2 (a). Having regard to the contentions raised, the substantial questions of law are re-framed as follows: