BHARAT PETROLEUM CO. LIMITED Vs. BANSILAL

JUDGEMENT

(1.) The appellant has preferred this Second Appeal challenging the Judgment and decree dated 19/12/2016 passed by Civil Judge [Sr.Division], Basmathnagar, District Hingoli and confirmed in Appeal with certain modifications vide Judgment and Order dated 13/03/2019 passed in R.C.A. No. 26/2017 by District Judge - 1, Basmathnagar, District Hingoli.

(2.) Heard learned counsel for appellant/original defendant and respondent/original plaintiff. Perused impugned Judgment and decree passed by trial Court and confirmed in appeal with certain modifications.

(3.) For the sake of convenience, the parties are referred as they are referred in the Judgment and order passed by trial Court.