ASRUBA Vs. KISAN

JUDGEMENT

(1.) Heard learned counsel for the appellants and learned counsel for the respondents.

(2.) This second appeal has been preferred against the impugned judgment and decree passed in Regular Civil Appeal No.348 of 1984 by the learned IIndAdditional District Judge, Beed, dtd. 17/9/1994.

(3.) The appellants were the defendants, the respondents Nos.1 to 3 were the plaintiffs and respondent no. 4 was the defendant no. 1.