CHANDAN SINGH Vs. KOKILABAI BALKRISHNA SALAME

JUDGEMENT

(1.) Admit.

(2.) Shri Y.B. Mandpe, learned counsel for the respondent Nos. 1 to 3 and Shri I.J. Damle, learned A.G.P. for the respondent No. 4 - State, waive notice.

(3.) Heard Shri M.P. Khajanchi, learned counsel for the appellant, Shri Y.B. Mandpe, learned counsel for the respondent Nos. 1 to 3, and Shri I.J. Damle, learned A.G.P. for the respondent No. 4 - State, on the following substantial questions of law :-