SHAKUNTALA Vs. CHANDRABHAN

JUDGEMENT

(1.) This appeal arose out of the Judgment and Order dated 28.10.1999 passed in the Regular Civil Appeal No.263 of 1996 by the 4th Additional District Judge, Nagpur which was allowed. The said appeal was filed challenging the Judgment and Order dated 11.3.1996 passed in Regular Civil Suit No.1395 of 1990 by Civil Judge (J.D.), Nagpur whereby the suit was dismissed. For the sake of convenience, the parties are referred to in the judgement by their nomenclature in title of the plaint respectively.

(2.) Heard the submissions at the bar.

(3.) This Second Appeal was admitted upon the following substantial questions of law.