NANDKUMAR SHRIDHAR TAMBEKAR Vs. ARVIND PURUSHOTTAM TAMBEKAR

JUDGEMENT

(1.) Heard.

(2.) The present Second Appeal is filed being aggrieved by the judgment and decree passed by the learned Additional District Judge, Yavatmal in Regular Civil Appeal No. 117/2002 decided on 07/08/2004 arising out of Regular Civil Suit No. 270/2000, earlier registered as Special Civil Suit No. 02/1994 decided by the learned Joint Civil Judge, Junior Division, Yavatmal, on 18/10/2002.

(3.) This Court on 06/12/2006 has admitted the present Appeal on the following substantial questions of law: