VISHNU MADHAV BHAGWAT Vs. RAMDEVI

JUDGEMENT

(1.) IN the light of certain observations made by the Supreme Court in B.C. Kame v. Nemichand Jain 1970 JLJ 703=1970 MPLJ 544.

(2.) THE facts of the case necessary for appreciating the controversy are merely these : - -

(3.) IN Smt. Rampyari's case (supra), the Full Bench of this Court observed as under : - -