JAYANT KESHAVRAO DESHPANDE Vs. NARKESARI PRAKASHAN LIMITED

JUDGEMENT

(1.) Heard Mr. Kshirsagar, learned Counsel for the Appellant. None appeared for the Respondent though served.

(2.) The Appeal has been Admitted on the following Substantial Questions of law :

(3.) The Appellant/Plaintiff has filed instant Appeal against the Respondent, being aggrieved by the judgment and decree dtd. 29/7/2005 passed by the 3rd Additional District Judge, Nagpur in Regular Civil Appeal No. 674/2000, thereby dismissing the appeal filed by the Appellant/Plaintiff and confirming the judgment and decree dtd. 31/10/1996 passed by the 5th Joint Civil Judge Senior Division, Nagpur in Special Civil Suit No. 1/1984.