NAGPUR IMPROVEMENT TRUST Vs. ASHABAI DINANATH KOHLI

JUDGEMENT

(1.) Heard learned Counsel for the appellant.

(2.) The present appeal is filed by the appellant being aggrieved by the Judgment and order dtd. 20/02/2006 passed by 7thAdhoc Additional District Judge, Nagpur in Regular Civil Appeal No.83/1999 dismissing the appeal filed by the appellant/original defendant against the judgment and decree dtd. 31/12/1998 passed by 2ndJoint Civil Judge, Junior Division, Nagpur in Regular Civil Suit No.2430/1994.

(3.) This Court on 21/07/2008 has admitted the present appeal on following substantial questions of law: