GOLD MEDAL Vs. AMEENA BEGUM

JUDGEMENT

(1.) Heard Sri V. Venkata Ramana, the learned counsel representing the appellants and Sri Vilas V. Afzulpurkar, the learned Counsel representing the respondent.

(2.) Sri V. Venkata Ramana, the learned Counsel representing the appellants had raised the following substantial questions of law to be decided in the present Second Appeal.

(3.) The learned Counsel for the appellants had taken me through the findings recorded by both the Courts below and had commented that incorrect findings had been recorded relating to both the aspects.