J.U.BILWASHREE Vs. G.V.DEVADAS

JUDGEMENT

(1.) This Court by order dtd. 8/11/2021 has framed following substantial question of law for its consideration:

(2.) However, after hearing learned counsel for appellant and respondents and also in view of the fact that present appeal is filed by defendant No.3 who is purchaser of the schedule property and who did not participate in the proceedings was denied of the opportunity of being heard in the appeal on the ground of delay in filing the appeal. Therefore as rightly submitted by learned counsel for respondents and fairly conceded by learned counsel for appellant substantial question of law may required to be reframed which is framed as under:

(3.) With the consent and request of the learned counsel for the parties, appeal is taken up to hear on the aforesaid substantial question of law.