- (1.) Leave granted.
(2.) This appeal is filed by the plaintiff against the judgment and order dated 25.02.2014 passed by the High Court of Judicature of Bombay Bench at Aurangabad in Second Appeal No. 332 of 2007 which arises out of judgment and order dated 11.04.2007 passed by the District Judge-3, Aurabgabad in Regular Civil Appeal No. 43 of 2005.
(3.) By impugned judgment, the High Court allowed the second appeal filed by the respondents herein.;