SAVITRIBAI Vs. DEORAO

JUDGEMENT

(1.) This Second Appeal takes exception to the judgment and decree dated 28th January, 1994 by which the decree passed by the trial Court in Regular Civil Suit No. 533/1985 dated 30-11-1986 came to be set aside.

(2.) The above Second Appeal admitted on 7-12-1999, however, no substantial question of law was framed whilst admitting the Appeal.

(3.) The facts involved in the above Second Appeal can be stated thus :