LAWS(BOM)-2009-11-42

CHHATRASAL ANANDRAO TELRANDHE Vs. PRABHAKAR MANIRAM TELRANDHE

Decided On November 07, 2009
CHHATRASOL ANANDRAO TELRANDHE Appellant
V/S
PRABHAKAR MANIRAM TELRANDHE Respondents

JUDGEMENT

(1.) By this appeal, the appellant/original defendant no.1 has challenged judgment and decree dated 21.2.1997 passed by the 2nd Additional District Judge, Nagpur in Regular Civil Appeal No. 417 of 1993. Present appeal was admitted on 24th June 1998 and grounds set out in the memo of appeal are treated as substantial questions of law arising in the appeal.

(2.) Learned counsel for appellant submits that questions of law extracted from the grounds set out in the memo of appeal could be thus -

(3.) Heard learned counsel for appellant. None appears for respondents, though served. Having gone through the entire record; having heard learned counsel for appellant and examining legal position, questions of law have to be answered in the negative and appeal ought to be dismissed.