JANKIRAM PANDHARINATH THORAT Vs. AKOT MUNICIPAL COUNCIL

JUDGEMENT

(1.) This appeal takes exception to the judgment and decree dated 18th of August, 1992 passed in Regular Civil Appeal No.5/1988, by which the judgment and decree dated 30-11-1987 passed by the Trial Court in Special Civil Suit No. 198/1987 came to be set aside.

(2.) The above Second Appeal raises the following substantial questions of law :-

(3.) The facts in a nutshell can be stated thus:-