SHIV KUMAR SINGH DAGDUSINGH THAKUR 31 NAV NIRMAN HOUSING SOCIETY RANA PRATAP NAGAR NAGPUR Vs. MALTI W/O SHIV KUMAR SINGH DAGDU SINGH THAKUR

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) Before we advert to the submissions advanced by the learned Counsel for the parties, we deem it appropriate to make a brief reference to the career of the litiga-tion, as below

(3.) The learned Counsel for the appellant took us through various orders passed in various proceedings amongst the parties. Institution of various proceedings, orders passed by the Competent Court in those pro-ceedings, is not seriously disputed either by the appellant or by the respondent. All those orders form part of the record. We are hav- ing the benefit of the record and proceeding of the trial Court.