ANANT MAHADEO GODBOLE Vs. ACHUT GANESH GODBOLE

JUDGEMENT

(1.) THIS L.P.A. arises out of a decision in First Appeal No. 79 of 1980.

(2.) AS the whole matter arises on the applicability of the amended provisions of Code of Civil Procedure, 1908 we are not entering into the details of the matter.

(3.) AMENDMENT to the Code of Civil Procedure was made on a large scale in 1976 and they were given effect to on and from 1/2/1977.