RUKMINIBAI Vs. BABURAO

JUDGEMENT

(1.) Heard the learned counsel appearing for the appellant and the respondents. Perused the judgments and decrees passed by the Trial Court and the First Appellate Court.

(2.) For the purpose of easy understanding and convenience, ranks of the parties as per their ranks before the Trial Court is retained.

(3.) After hearing the learned counsel appearing for both the parties, the following substantial question of law is framed: