(1.) Heard Shri A.S. Shelke, Advocate for the appellant and Shri A.D. Sugdare, Advocate for the respondent.
(2.) This second appeal is directed against the judgment and decree passed by the learned District Judge, Jalna in Regular Civil Appeal No. 179 of 1991 decided on 12.7.1999; whereby appeal was allowed and the judgment and decree passed by the learned III Joint Civil Judge, Senior Division, Jalna in Regular Civil Suit No. 444 of 1988 decided on 31.8.1991 was set aside.
(3.) Brief facts giving rise to this appeal are that the present appellant has filed suit for compensation for malicious prosecution against the present respondent. The trial Court decreed the suit and awarded compensation of Rs. 1,500/-; whereas the learned District Judge set aside the said decree and dismissed the suit.