ASHATAI Vs. CHAMPATRAO LAXMANRAO KALE

JUDGEMENT

(1.) Admit. Heard the matter finally, by consent of the learned Counsels appearing for the parties.

(2.) This appeal challenges the order dated 19.1.2011, passed by the Extra Ad hoc District Judge, Kelapur, in Regular Civil Appeal No.181 of 2002. The Appellate Court has set aside the judgment and decree dated 28.3.2002, passed in Regular Civil Suit No.116 of 1997, by the learned Civil Judge, Junior Division, Kelapur, dismissing the suit.

(3.) The Trial Court framed issue nos.1 and 2, as under