ANANDA APPAJI PATIL Vs. RAJARAM APPAJI PATIL

JUDGEMENT

(1.) Heard Mr. Yuvraj Narvankar, learned counsel appearing for the Appellants. Mr. Narvankar submitted that the following substantial questions of law are involved in this Second Appeal.

(2.) Before considering the substantial questions of law raised by Mr. Narvankar, it is necessary to set out certain aspects:-

(3.) The first substantial question of law raised by Mr. Narvankar is that although specific contention is raised in the written statement that the agreement is forged and fabricated and inspite of that the issue regarding the said aspect has not been framed.