PUNE ZILLA PARISHAD Vs. DATTATRAYA BABURAO DHANLOBHE

JUDGEMENT

(1.) The appellant Zilla Parishad, Pune takes an exception to the judgment and order passed by the District Judge, Pune in Civil Appeal No. 579 of 2005 dated 7th December 2016, by which the Appellate Court had allowed the appeal filed by the respondent herein challenging the judgment and decree passed in Regular Civil Suit No. 1029 of 2000 dated 28 th February 2005 passed by the learned Civil Judge Senior Division, Pune, by which the suit was partly allowed.

(2.) The substantial questions of law raised by the appellant are as follows:-

(3.) For determination of the said issues, it would be necessary to consider the factual matrix of the case which are as follows:-