NAMDEO BHAU CHAVAN Vs. SHANTABAI KUNDLIKA CHAVAN

JUDGEMENT

(1.) Heard the learned Counsel appearing on behalf of the Appellant and the learned Counsel appearing on behalf of (SA60.07) Respondent No. 1.

(2.) Following two substantial questions of law were framed at the time of admission of the appeal:

(3.) Appellant herein is the original Defendant and Respondent No. 1 is the original Plaintiff. For the sake of convenience, parties shall be referred to as "Plaintiff" and "Defendant".