SHEVANTABAI GANGARAM KOTHULE Vs. GOVIND SHIVRAM BHISE

JUDGEMENT

(1.) Heard the respective counsel.

(2.) The appellants herein impugns the judgment and decree dated 21st March 1995 passed by the Additional Sessions Judge, Nashik in Civil Appeal No. 112 of 1990 challenging the judgment and decree dated 19th January 1990 passed by Civil Judge Junior Division, Sinnar in Regular Civil Suit No. 191 of 1982.

(3.) The substantial questions of law on the basis of which the second appeal is admitted on issue/ground no. 8 which reads as follows:-