VIJAY BALU WAYANDE Vs. MARTAND KESHAV DABHADE

JUDGEMENT

(1.) This is a Second Appeal filed by Original defendant No.2 against the original plaintiffs- respondents, in whose favour by order dated 30th April, 1985, the Joint Civil Judge, Junior Division, Kolhapur (for short, "Executing Court") in Final Decree Application has passed the following order.

(2.) The same has been confirmed by the Additional District Judge, Kolhapur by order dated 25th October,1988 and therefore, the present Second Appeal.

(3.) By an order dated 30th November, 1988 this High Court has framed the following question of law.