GAJANAN Vs. JAGDEO

JUDGEMENT

(1.) Being aggrieved by the judgment and order dated 20.3.2007 passed by District Judge-I, Akola, in Regular Civil Appeal No. 18 of 1994 reversing the judgment and decree dated 03.1.1994 passed by Civil Judge, Jr.Dn., Akola, in Regular Civil Suit No. 396 of 1972 and dismissing the suit filed by the appellant/plaintiff, the present second appeal was filed by the original plaintiff.

(2.) FACTS :

(3.) SUBMISSIONS :