- (1.)HEARD Mr. P. R. Katneshwarkar, learned counsel for the appellants and Mr. S. R. Barlinge, learned counsel for the respondents.
(2.)THIS second appeal is tiled by the original plaintiff-Ukhardu against the Judgment and Decree dated 7th October, 1991, passed by Additional district Judge, Jalgaon, in Civil Appeal No. 111/1983. By the said Judgment and Decree, the learned Additional District Judge confirmed the Judgment and Decree passed by the Trial Court and dismissed the appeal preferred by the present appellants.
(3.)SECOND appeal was taken up for motion hearing on 11/8/1992 and this court has admitted the said appeal. However, the substantial questions of law involved in the appeal were not formulated at the time of admission of the appeal. Therefore, the substantial questions of law ariser in the second appeal are formulated at the time of hearing of the appeal.