TRUSTEE OF BUDDHIST SOCIETY 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.) HEARD both sides on the point of framing substantial question of law, since any substantial question of law was not framed, now it is to be framed.