GANGADHAR MANJI CHOUDHARI Vs. TUKARAM KISAN NAIKWADI

JUDGEMENT

(1.) This is an appeal by original defendants raising exception to the concurrent judgments delivered by both the Courts below.

(2.) After presentation of appeal, notice was directed to be issued to the Respondents. Accordingly, Respondents - original plaintiffs have caused their appearance. Learned Counsel for appellants seeks leave to delete names of unserved Respondents who are in fact not contesting parties. Leave granted. Accordingly names of unserved Respondents stand deleted.

(3.) Appeal is admitted on following substantial questions of law and by consent of learned Counsel for respective parties is taken up for final disposal forthwith.