CHANDRAKALA KRISHNA DHOLE Vs. BHIMRAO DATTU KADAM

JUDGEMENT

(1.) With the consent of both the parties, the appeal is taken up for the final hearing at admission stage and were directed to file paper-book.

(2.) This appeal is preferred by the defendant No.2 and I will refer the parties as per their status in the suit.

(3.) Appellant has raised the following substantial questions of law.