PUSHKARAJ Vs. V V INDUSTRIES

JUDGEMENT

(1.) This Second Appeal is preferred by defendant No. 1 against whom ex-parte decree is passed directing him to execute registered deed of assignment of the suit property in favour of the plaintiff and whose application for condonation of delay of 121 days was rejected by the first appellate Court.

(2.) Heard Shri. Rahul R. Karpe, learned counsel for the appellant, Ms Neha Kamble, learned advocate for respondent No. 1 and Mr Khaire, learned counsel for respondent No. 2. This appeal is admitted by formulating following substantial question of law.

(3.) Sans unnecessary details, the essential facts are as under: