ANANDA SONJI WAKODE Vs. PANDURANG SHAMRAO VARILAL

JUDGEMENT

(1.) This appeal challenges the judgment and decree dated 28th February, 1995 passed in Regular Civil Appeal No. 65 of 1994 by which the judgment and decree passed by the trial Court in Regular Civil Suit No. 64 of 1993 came to be confirmed.

(2.) The above appeal has been admitted on the following substantial question of law which is mentioned in the order dated 24th February, 1997 :

(3.) The facts in brief can be stated thus :