- (1.) Heard Mr. Kantak, learned Counsel appearing on behalf of the appellant and Mr. Usgaonkar, learned Counsel appearing on behalf of the respondents.
(2.) Admit on the following substantial questions of law: (1) Whether erroneous appreciation of the documents and the evidence on record vitiated the findings and which resulted in grave injustice to appellants - (2) Whether the District Judge was justified in upholding the ownership of the plaintiffs to the suit property when they did not produce any Sale Deed to show the details of the property purchased and the extent of ownership and whether the same in any manner concerns the suit property
(3.) Learned counsel appearing on behalf of the respondents waives service of notice after admission. By consent heard forthwith.;