SATISH KUMAR SAINI Vs. LAXMI DEVI

JUDGEMENT

(1.) Prayer in the present application filed by the respondents under Sec. 151 of the Code of Civil Procedure, 1908 is for treating Cross Objection No.3/C of 2014 as Regular Second Appeal.

(2.) Ld. Senior Counsel for the applicants/ respondents/defendants refers to a judgment of Bombay High Court in Damodhar Namdeo Sase v. Namdeo Baburao Sase, (Bombay) : Law Finder Doc Id # 195618; wherein it is held as under:-

(3.) Learned Senior Counsel for the defendants further refers to judgment passed by Hon'ble Supreme Court in Banarsi v. Ram Phal, (SC) : Law Finder Doc Id # 560; wherein it is held as under:-