CHAKOR Vs. SURYABHAN

JUDGEMENT

(1.) Heard learned counsel for appellant.

(2.) None for the respondents, though served.

(3.) Being aggrieved by the Judgment and Decree passed on 30/08/2017, by the learned Ad-hoc District Judge - 3, Nagpur in Regular Civil Appeal No. 79/2016, whereby the Judgment and Decree passed by the 6th Joint Civil Judge Junior Division, Nagpur on 19/11/2015 in Regular Civil Suit No. 821/2012 (New) Special Civil Suit No. 376/2005 (Old) is maintained by dismissing the appeal preferred by the appellant.