DAMODHAR RAGHUNATH HEPAT Vs. VASANTA DATTATRAYA GOHOKAR

JUDGEMENT

(1.) Heard learned Counsel for both the parties.

(2.) The present second appeal is filed being aggrieved by the judgment and decree dtd. 25/11/2005 passed by the Additional District and Sessions Judge, Pandharkawada (Kelapur) in Regular Civil Appeal No.104/2002 whereby the judgment and decree dtd. 20/04/2000 passed by the Civil Judge, Junior Division, Wani in R.C.S. No. 10/1997 was set aside.

(3.) This Court on 15/02/2007 admitted the matter on following substantial question of law:-