NILKANTH GOVIND GHODKE Vs. VINAYAK SHANKAR JOSHI

JUDGEMENT

(1.) This Petition under Article 227 of the Constitution of India assails the legality, propriety and correctness of a judgment and decree dtd. 31/1/2000 passed by the learned District Judge, Nashik, in Civil Appeal No.236 of 1994, whereby the appeal preferred by the Petitioner against the judgment and decree dtd. 25/3/1994 in RCS No.630 of 1985 came to be dismissed by affirming the said decree of dismissal of the suit instituted by the Petitioner.

(2.) Shorn of unnecessary details, the background facts can be stated as under :

(3.) On 29/1/2001, Rule was issued.