GANGUBAI VISHVAMBHAR DAHATONDE Vs. NARAYAN PUNDLIK WANKHADE

JUDGEMENT

(1.) This appeal is filed by the original defendant who was appellant in regular Civil Appeal No. 85 of 2004. Limited question that is raised in appeal is as follows:

(2.) This Court is satisfied after hearing both learned Advocates that the question framed in para 1 is a substantial question of law, and this second appeal is admitted on this substantial question of law.

(3.) Learned Advocate for the respondent is ready to argue the case for final hearing and waives notice of final disposal, and the second appeal is taken up for final hearing forthwith.