STATE OF MAHARASHTRA Vs. MADHUKAR ANANT WALAVALKAR

JUDGEMENT

(1.) This appeal is filed by the State of Maharashtra against the decree passed by the learned Civil Judge (S.D.), Thane in favour of the respondent who was the plaintiff in the trial Court partly decreeing the plaintiffs suit to the extent of Rs. 50,000 with interest thereon. The original plaintiff has filed cross-objections against that part of the decree which denied to the plaintiff a part of the suit claim.

(2.) It will be convenient stating the facts of the case in chronological order. Most of the facts are admitted, at least, at this appeal stage whenever there is some dispute relating to the facts we might give indication about that position.

(3.) Mr. Hombalkar, the learned Assistant Government Pleader, invited our attention to the various aspects of the evidence which, according to him, proved beyond doubt that :