DAGADU SAKHARAM LAD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Second Appeal challenges the judgment and order of the appellate court in Civil Appeal No. 62 of 1991. That Appeal was filed by the State of Maharashtra i.e. the respondents herein against the decree passed by the trial court on 23rd January, 1991.

(2.) The grounds on which the present Second Appeal has been admitted are as follows:

(3.) The facts giving rise to the present Second Appeal are as follows: