HAMPANNA S/O PARUTAPPA Vs. PRABHAVATI

JUDGEMENT

(1.) AFTER hearing the learned counsel appearing for both the parties, at the time of admission, the only substantial question of law arises for consideration of this Court is,

(2.) ON the above said substantial question of law framed by this Court, arguments were heard and the materials on record were perused and the appeal is disposed of at the admission stage itself.

(3.) FOR the purpose of easy understanding and convenience, I would like to retain the ranks of the parties as per their rankings before the Trial Court.