RAMCHANDRA Vs. SHRIKANT VASANTRAO TILE

JUDGEMENT

(1.) BOTH the parties have requested for taking up the appeal for final hearing. In view of this request, the parties were directed to file additional documents and fresh synopsis. Those are filed and are taken on record. In view of the compliance, the appeal is taken up for final hearing.

(2.) HEARD . Perused the record.

(3.) IN the said suit the defendant appeared and filed written statement. The defendant has set up a plea that: