ATMARAM PANDURANGJI MUNDLE Vs. SHAMRAO URKUDAJI ARMORIKAR

JUDGEMENT

(1.) This appeal was admitted on Substantial Questions of Law as framed in the Memo of Appeal at Serial Nos.(2) to (6).

(2.) Learned Adv. Mr. A. M. Gordey for the appellant, at the outset, submitted that he would restrict his submissions to Substantial Questions of Law at (A) and (B) in Paragraph (6), which read as follows :-

(3.) As indicated herein before, appellant has restricted his submissions to above points, and, naturally, the respondents were required to reply only to that extent.