REVINDRA S/O BHIMASHANKAR DAHALE Vs. KACHARDAS

JUDGEMENT

(1.) This is a second appeal by the original defendant no.1-b from a suit filed by the original plaintiff Kachardas. Respondent Nos.1-A to 1D are his legal representatives. Respondent Nos.2 to 2-E are co-defendants.

(2.) The second appeal has been admitted by the order dtd. 29/8/2000 mentioning that Ground nos. (IX) and (X) from the appeal memo would be the substantial questions of law, which read as under :-

(3.) In view of the clumsy wordings, I have reformulated the substantial questions and have heard the learned advocates of both the sides on following points:-