TAHER KHAN Vs. SAMBHAJI KHANDUJI NAGARE

JUDGEMENT

(1.) I have heard learned counsel for the parties present before the Court. During pendency of this second appeal Respondent No. 1 Sambhaji died. His legal representatives are brought on record as Respondent Nos. 1-A to 1-G.

(2.) This second appeal takes an exception to the judgment and order passed by the first Appellate Court in MARJI No. 86 of 2011 below Exhibit-1.

(3.) Few relevant facts for consideration of this second appeal are listed herein below: