DHONDIRAM Vs. ANNAPPA BASAPPA AINAPURE

JUDGEMENT

(1.) This Court by order dtd. 31/10/2007 admitted this Second Appeal on the following substantial questions of law.

(2.) This Court is, therefore, required to answer both the substantial questions of law.

(3.) Heard the learned Advocates for the parties. Both the parties have made submissions extensively. This Court has also gone through the paper book and record.