PANDURANG BALAJI APTE Vs. NAGU DAGDU CHAUGULA

JUDGEMENT

(1.) The plaintiff has brought this suit against ten. defendants and as the case was ultimately formulated in the lower appellate Court, the complaint against defendants Nos. 2 to 10 was breach of contract and against No. 1 instigation to the breach of that contract.

(2.) The lower appellate Court granted the plaintiff relief against all the defendants.

(3.) From that decree defendants Nos. 1, 2, 8 and 9 have appealed.