BALAKDAS Vs. SUDHAKAR

JUDGEMENT

(1.) Heard both the parties at length.

(2.) This Court while issuing the notice has framed the following substantial question of law vide order dtd. 19/12/2022:-

(3.) The present Second Appeal is filed by the appellants being aggrieved by the judgement and order dtd. 07/07/2016 passed by learned District Judge-1, Bhandara in Reg.C.A. No. 93/2010, whereby the judgment and decree dtd. 26/03/2009 passed by learned 4th Joint Civil Judge, Junior Division, Bhandara in R.C.S. No. 88/2005 was confirmed.