MANGUESH MEGHASYAM KUWELKAR ALIAS SHARAD MEGHASYAM KUWELKAR Vs. YESHWANT MEGHASYAM KUWELKAR ALIAS SHISHIR MEGHASYAM KUWELKAR

JUDGEMENT

(1.) Heard Shri Mulgaonkar, the learned Counsel on behalf of the appellants and Shri M. B. Da Costa, the learned Senior Counsel on behalf of the respondents.

(2.) Admit on the following substantial question of law:

(3.) This is plaintiffs second appeal arising from RCS No. 32/2000/C. The parties hereto shall be referred to in the names as they appear in the cause title of the said civil suit.