PRASHANT RAMCHANDRA TEMBHURKAR Vs. DEEPAK HARISHCHANDRA TEMBHURKAR

JUDGEMENT

(1.) Heard Mr. H. V. Thakur, learned counsel for the appellants and Mr. S. V. Manohar, learned Senior Advocate assisted by Mr. Bisen, learned counsel for the respondents.

(2.) The appeal has been admitted on the following substantial questions of law.

(3.) Having heard both the sides at length and having gone through the material placed before me, I am of the considered view that the last substantial question of law will have to be answered first.