SHRIKANT WAMAN PAWASKAR Vs. DEEPALI DINANATH PAWASKAR

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) This Appeal involves the following substantial question of law :

(3.) This Appeal is preferred by the defendant against the decree of possession passed in Regular Civil Suit No. 105 of 2000 at the instance of the respondentplaintiff which was confirmed by the learned Joint District Judge, Ratnagiri by judgment and order dated 18th February, 2005 passed in Regular Civil Appeal No. 57 of 2001.