ANIKET MAHENDRA MANDHARE Vs. SUKHDEV DATTATRAY WAJE

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) This Second Appeal is filed challenging the Judgement and Decree dtd. 09/10/2024 passed by the District Judge - 1, Vadgaon, Maval, Pune in Regular Civil Appeal No. 14 of 2024 confirming order dtd. 10/01/2024 passed below Exh. 14 by the Civil Judge, Senior Division, Vadgaon, Maval, Pune in Special Civil Suit No. 1162 of 2022 rejecting the plaint under Order VII Rule 11 (a), (b), (c) & (d) of the Code of Civil Procedure, 1908 (for short "the CPC").

(3.) By an order dtd. 28/01/2025, following substantial questions of law were framed and notice for final disposal was issued :