SHAMRAO SITARAM KADAM Vs. TUKARAM SAVALA JADHAV

JUDGEMENT

(1.) Heard respective Counsel.

(2.) The appeal was admitted on the following substantial questions of law : "Interpretation, scope and ambit of Order 8, Rule 6A of C.P.C in respect of Counterclaim. "

(3.) The appellant herein impugns the judgment and Order dated 16/8/1993 in RC Appeal No. 1789 of 1988 passed by District Judge, Sangli, thereby upholding the judgment and Order dated 29/2/1988 passedby Civil Judge, JuniorDivision, Vita in R.C.S. No. 235 of 1983.