BABLI KRISHNA VAIGANKAR Vs. LAXMAN SAGUN VAIGANKAR

JUDGEMENT

(1.) This is defendants' second appeal filed under Section 100, C. P. C.

(2.) The parties to this appeal shall be referred to in the names as they appear in the cause title of the said Civil Suit.

(3.) Some facts are required to be stated to dispose off the substantial questions of law framed whilst admitting the appeal on 21-3-2002.