TANAJI PANDURANG MOHIT Vs. UPPER COLLECTOR

JUDGEMENT

(1.) Heard the learned advocate appearing for the appellants and the learned advocate for the respondent Nos.3 to 6.

(2.) The second appeal is admitted on the following substantial questions of law:

(3.) As the first and second respondents were no longer parties to the suit when the impugned judgment and decree was passed by the trial Court, service of notice to the said respondents is dispensed with. Considering the facts and circumstances of the case, the appeal is taken up for final hearing.