UDDHAV MADHAVRAO @ MAHADU SOLANKI Vs. RAMAPPA DAGADAPPA JATOLE

JUDGEMENT

(1.) The second appeal is admitted on the following substantial question of law and is heard finally.

(2.) Few facts giving rise to the second appeal and to the substantial question of law framed hereinabove are stated thus--

(3.) The defendant no.1 instituted the proceedings before the Naib Tahsildar under the Mamlatdar's Courts Act and had claimed that there was a right of way through the field of the plaintiff to approach his land.