NAGPUR IMPROVEMENT TRUST Vs. BHAGWANDAS

JUDGEMENT

(1.) In this Second Appeal, the concurrent judgments and decree of both the Courts below are challenged by the appellant - original defendant.

(2.) The substantial questions of law formulated while admitting this appeal are as under:-

(3.) I have heard Shri R.O. Chhabra, learned counsel for the appellant and Shri N.D. Khamborkar, learned counsel for the respondents.