MAHADEO DHONDU SAGAVEKAR Vs. SUDAM BALKRISHNA SUKHARKAR

JUDGEMENT

(1.) MR .G.R. Rege for the appellant and Mrs. S.M. Mutalik for the Respondent.

(2.) THE original plaintiff has come up in this second appeal aggrieved by the judgment and decree passed by the District Judge, Ratnagiri on 17.7.89 in Civil Appeal No. 124 of 1985 whereby he allowed the said appeal filed by the original defendant (Respondent herein) and set aside the judgment and decree passed by Civil Judge, Junior Division, Dapoli on 10.4.1985 in Regular Civil Suit No.4 of 1980.

(3.) THE trial court, on the basis of the pleadings of the parties, frame the following issues:-