CHANDRABHAGA KOLHE Vs. SURYABHAN

JUDGEMENT

(1.) Heard learned Counsel for the appellants.

(2.) In spite of service respondent failed to appear in present second appeal.

(3.) Being aggrieved by the Judgment and Decree passed by the Learned Adhoc District Judge, Wardha, in Regular Civil Appeal No.2 of 1998 dtd. 30/01/2014, thereby confirming judgment and decree passed by the learned Civil Judge, Junior Division, Ashti in regular Civil Suit No. 242/1992 (Old No. 37/1991) dtd. 07/10/1997, the appellant prefers this appeal.