BILKIS BANO ABDUL RAZZAK Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. Khader, learned Counsel appearing on behalf of the appellant and Mr. Dound, learned A.G.P. appearing on behalf of the respondents.

(2.) Present Appeal has been preferred by the appellant/original claimant against the Judgment and award dated 19th October, 1993 passed by Civil Judge, Senior Division, Nanded in L.A.R. No. 60 of 1992.

(3.) Mr. Khader, learned Counsel for appellant submitted the undisputed facts as under: