VINAYAK S/O. DAULAT WATKAR Vs. JEEVAN

JUDGEMENT

(1.) This Second Appeal impugns Judgement and Order dated 10-07-2002 passed in Regular Civil Appeal No.601 of 1997 decided by 2nd Additional District Judge, Nagpur. The Second Appeal was admitted on 29-09-2003 on the substantial questions of law stated as under-

(2.) The First Appeal arose from the decree of ejectment dated 23-10-1997 passed by the 22nd Civil Judge (J.D.), Nagpur in Regular Civil Suit no. 2419 of 1992.

(3.) For reasons to follow my answers are in the negative for all questions afore- stated.