KESHAV MAROTI PAWAR Vs. RAMCHANDRA BHIVAJI DUKARE

JUDGEMENT

(1.) Heard Smt. Munshi, Advocate for the appellant.

(2.) The original plaintiff by this Second Appeal has challenged the reversing judgment and decree of Additional District Judge, Washim, dated 29.1.1991 in Regular Civil Appeal No.202 of 1989. The present appellant had filed Special Civil Suit No. 26 of 1986 for grant of specific performance and said suit was decreed by Civil Judge, Senior Division, Washim, on 30.6.1988.

(3.) This Court has admitted Second Appeal on 12.4.1991 without formulating any question as substantial question of law.