NARAYAN PUNDLIK WANKHEDE Vs. GANGUBAI VISHWAMBHAR DAHATONDE

JUDGEMENT

(1.) This Second Appeal is filed by the original plaintiff since the first appellate Court had allowed the appeal and dismissed the suit.

(2.) The facts shorn of details are as follows:

(3.) Defendant had resisted the suit by filing the Written Statement. He denied that he had entered into a contract of sale of suit property with the plaintiff. It is his contention that there was no agreement of sale of property but the transaction in the suit was one of loan.