BAJRANG ALIAS HANUMANT TATYABA KAKADE Vs. BABUBAI

JUDGEMENT

(1.) THIS second appeal is at the instance of original defendants Nos. 1 and 2 aggrieved by the judgment and decree dated 31-3-1986 passed by IIIrd Additional District Judge. Solapur whereby the said Court modified the judgment and decree passed on 24-3-1983 by the Civil Judge, Malsiras.

(2.) THE only question that is canvassed during the course of arguments in this second appeal and which requires answer is :-

(3.) THE aforesaid question arises from the facts which briefly can be summarised as under:-