STATE OF MAHARASHTRA Vs. VITHAL DUDHARAM POGALE

JUDGEMENT

(1.) Heard Shri Mirza, learned Assistant Government Pleader for the appellant and Shri Ghate and Palikundwar, learned Advocates for respondents No. 1 and 2.

(2.) By this Second Appeal, the State Government (original defendant) is challenging reversing judgment of lower Appellate Court whereby suit for grant of declaration filed by present respondents No. 1 and 2 along with their deceased mother Raibai, came to be decreed.

(3.) The appeal has been admitted on 21-1-2003 by formulating the following two questions as substantial questions of law: