VIJAY MADHAVRAO Vs. BHAGOJI GANU KAMBLE

JUDGEMENT

(1.) The Second Appeal is fled challenging the Judgment and Decree passed by the District Judge-4, Kolhapur on 24/11/2022 allowing Regular Civil Appeal No. 54 of 2022 and reversing the Decree dtd. 2/3/2022 passed by the Civil Judge Senior Division, Kolhapur in Regular Civil Suit No. 505 of 2019. B. SUBSTANTIAL QUESTIONS OF LAW

(2.) The Second Appeal is admitted on following substantial questions of law:

(3.) The learned counsel have placed on record compilation of relevant documents. Considering the narrow controversy involved in the appeal and with the consent of the learned counsel appearing for parties, who have extensively canvassed their submissions before me, the Second Appeal is taken up for fnal hearing. C. FACTS