BHAUSAHEB R. SANAP Vs. RATNABAI C. VADEKAR

JUDGEMENT

(1.) Appellant/defendant No.5, in the Regular Civil Suit No.81 of 2000, instituted by respondent nos.1 and 2 herein, has preferred this appeal against the decree dated 14th July, 2015, in Regular Civil Appeal No.68 of 2008 passed by the District Judge-2, Nifad, Nashik.

(2.) Facts of the case are as follows:

(3.) This appeal is preferred by Bhausaheb (Defendant No.5)