MARUTI Vs. LAXMIBAI AND ORS.

JUDGEMENT

(1.) THIS regular second appeal is preferred by the sole defendant in O.S. No. 30/1999 on the file of the Civil Judge (Sr. Dn.), Bhalki.

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

(3.) THIS Court vide order dated 07.09.2010 framed only one substantial question of law which reads as follows: