ANUSAYA MADHAORAO KAPGATE Vs. BABURAO PANDURANG KAPGATE

JUDGEMENT

(1.) Heard learned Advocate Mr. K. R. Lambat for the appellant. Perused the record. None for the respondent, though served on merits.

(2.) It is seen that no Substantial Question of Law was framed in this case at the time of admission. However, a notice of appeal was issued on all grounds.

(3.) In view of the grounds raised in the Memo of Appeal, this Court has to find out which grounds do narrate Substantial Questions of Law. For this purpose, after analyzing the grounds, the Substantial Questions of Law were sorted out, which are formulated as follows :