RAMAKANT R. UDAYKAR Vs. UNION BANK OF INDIA

JUDGEMENT

(1.) HEARD Shri J. Chagas, learned Counsel appearing for the Appellants and Shri Vijaychandra, learned Counsel appearing for the Respondent no. 2. None for the Respondent no. 1, though served. The above Second Appeal has been admitted on the following substantial questions of law:

(2.) WHETHER the properties of a married man can be charged without the consent of his wife and when the other party knows, that is, whether knowledge of the other party of the above fact amounts to restricting the liability to the extent of hypothecated vehicle only as pertaining to this case

(3.) BEING aggrieved by the said Judgments passed by the Courts below, the Appellants have preferred the above Second Appeal which was admitted by this Court on 01.07.2004, on the aforesaid substantial questions of law.