P G JYOTIKAR Vs. MEERATAI Y AMBEDKAR

JUDGEMENT

(1.) The facts leading to this appeal, in nutshell are as follows :-

(2.) Heard both sides at length and perused the record and precedents cited at bar.

(3.) When this appeal was admitted, practice of treating an application under section 72 (2) of the B. P. T. Act like a second appeal under section 100 of the Civil Procedure Code did not exist, which is now required.