PRAKASH SADHURAMJI BODHRANI Vs. UMA NILKANTHRAO NAYUDU

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) The above second appeal challenges the judgment and decree dated 31-7-2010 in Regular Civil Appeal No. 185 of 2008 by which the decree of dismissal of the suit passed by the trial Court in Special Civil Suit No. 4 of 2000 dated 3rd May, 2008 came to be set aside and the suit came to be decreed, resultantly, defendant No. 1 Prakash Sadhuramji Bodhrani and defendant No. 3 Ajay Ramesh Bangre were directed to handover possession of the suit premises i.e. House No. 191/1, situated in Old Ward No. 26, Opposite Railway Station, Wardha.

(3.) The above Second Appeal raises following substantial questions of law :