BHIMANAGOUDA BASANAGOUDA PATIL Vs. MOHAMMAD GUDUSAHEB
LAWS(SC)-2003-2-8
SUPREME COURT OF INDIA
Decided on February 17,2003

BHIRNANAGOUDA BASANAGOUDA PATIL Appellant
VERSUS
MOHAMMAD GUDUSAHEB Respondents

JUDGEMENT

Santosh Hegde, J. - (1.) Leave granted.
(2.) Heard learned Counsel for the parties.
(3.) Being aggrieved by the judgment of the High Court dated 12th January, 2000, the appellant is before us in this civil appeal.;


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