RAJENDRA LALITKUMAR AGRAWAL Vs. RATNA ASHOK MURANJAN
LAWS(SC)-2019-1-106
SUPREME COURT OF INDIA (FROM: BOMBAY)
Decided on January 31,2019

RAJENDRA LALITKUMAR AGRAWAL Appellant
VERSUS
RATNA ASHOK MURANJAN And ANR Respondents

JUDGEMENT

Abhay Manohar Sapre, J. - (1.) Leave granted.
(2.) This appeal is directed against the final judgment and order dated 06.08.2018 of the High Court of Judicature at Bombay in Second Appeal No. 44 of 2017 whereby the High Court dismissed the second appeal filed by the appellant herein.
(3.) In order to appreciate the short controversy involved in this appeal, few relevant facts need mention hereinbelow.;


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