RAJKUMAR Vs. PRUTHVIRAJ

JUDGEMENT

(1.) Heard Mr.G.D.Vaidya, the learned counsel for the appellant and Mr. R.R.Gour, the learned counsel for the respondent.

(2.) The appellant/original defendant has challenged the judgment and decree dtd. 29/12/2015 passed by the learned District Judge-8, Nagpur in Regular Civil Appeal No.431/2012 arising out of the judgment and decree dtd. 6/9/2011 passed by the learned 3rd Joint Civil Judge, Senior Division, Nagpur in Special Civil Suit No.114/2011 (old RCS No.343/2009). The trial Court decreed the suit and the first Appellate Court dismissed the Appeal.

(3.) The appellant will be hereinafter referred to as the 'defendant' and the respondent as the 'plaintiff".