PARAS K RAKA Vs. ANANT VITHAL TARKASBAND

JUDGEMENT

(1.) THIS appeal was moved before us by and on behalf of the appellant on 17th June, 2003 when we issued notice before admission to the respondent and in response thereto he is present along with his Advocate.

(2.) THE appellant herein is original O.P. and the respondent is original complainant. (For brevity's sake parties hereinafter shall be referred to as in the judgment with their said status in the complaint).

(3.) WE are proceeding to dispose of this appeal at the stage of its admission itself on hearing the learned Advocates for the parties as above and on perusal of the material availale in the appeal paper book.