HOORBANOO Vs. SHABNOORBEE

JUDGEMENT

(1.) Being aggrieved by judgment and order dated 19.08.2002 in Regular Civil Appeal No.14/2000 passed by Additional District Judge, Buldana thereby confirming the judgment and decree dated 09.04.1996 in Regular Civil Suit No.10/1995, the present second appeal has been filed by the unsuccessful defendant no.1.

(2.) Heard Mr. Paliwal, learned counsel for the appellant and Ms. Deepali Sapkal, holding for Mr. A. S. Kilor, counsel for the respondent no.1. None appeared for respondent no.2.

(3.) This Court, at the time of admission of the appeal on 04.07.2003 framed the following questions of law.