ZITRU LAHANUJI LONARE Vs. RAJESH TRIMBAKRAO DESHMUKH

JUDGEMENT

(1.) Since common questions of law arise for consideration in these two first appeals, they are heard together and are being decided by this common judgment.

(2.) The appeals were admitted on the following substantial question of law.

(3.) To answer the aforesaid substantial question of law, it is necessary to note few facts.