HATIMBHAI KHURSHID HUSSEIN BOHARI Vs. CHANDANMAL RAGHUNATH SAKHALE

JUDGEMENT

(1.) THIS second appeal is filed against the Judgment dated 9/09/1982 passed by learned District Judge, Ahmednagar, in Regular Civil Appeal No. 64/1980.

(2.) THE respondents - (original plaintiffs) (hereinafter referred to as the plaintiffs) instituted Regular Civil Suit No. 226 of 1974 for recovery of possession of the suit premises with damages against the appellant - (original defendant) (hereinafter referred to as the defendant ). The second appeal was taken up for motion hearing on 15. 12. 1982 and this court has admitted the appeal.

(3.) FOLLOWING substantial question of law are involved in this appeal :-