Sau.Uma Vasantrao Lasurkar & 3 Ors vs Sheshrao Rajaram Lakhe & Anr
2017 Latest Caselaw 8583 Bom

                                                    1                         sa553.04.odt


          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                    NAGPUR BENCH AT NAGPUR

                        SECOND APPEAL NO.553/2004

 1. Sau. Uma w/o Vasantrao Lasurkar,
    aged about 45 years, Occ. Household,
    r/o Shivar-Shivni, Tq. Dist. Akola.

 2. Sau. Rama w/o Ramesh Katre,
    aged 37 years, Occ. Household,
    r/o Bhandaraj, Tq. Anjangaon,
    Dist. Amravati.

 3. Sau. Nanda w/o Namdeorao Patond,
    aged 35 years, Occ. Household, 
    r/o Sategaon, Tq. Anjangaon,
    Dist. Amravati.

 4. Ku. Sunanda d/o Pralhad Aghadte,
    (Earstwhile name, new name Sau. Sunita
    Shrikrishna Dedle) aged 33 years, 
    Occ. Household work, r/o Bhandaraj,
    Tq. Anjangaon, Dist. Amravati.       .....APPELLANTS

                               ...V E R S U S...

 1. Sheshrao s/o Rajaram Lakhe,
    aged 52 years, Occ. Cultivator,

 2. Sadashiv s/o Rajaram Lakhe,
    aged 37 years, Occ.Cultivator.                           ...RESPONDENTS

 -------------------------------------------------------------------------------------------
 Mr. C. A. Joshi, Advocate for appellants. 
 Mr. J. A. Ghawade, Advocate h/f Mr. A. J. Pophaly, Advocate for 
 respondents. 
 -------------------------------------------------------------------------------------------
                               CORAM:- V. M. DESHPANDE, J.

DATED :- 09.11.2017

2 sa553.04.odt

ORAL JUDGMENT

1. Heard Mr. Joshi, Advocate for appellants.

2. This appeal was admitted on 30.10.2007 on the

following substantial question of law:

"Whether the first appellate court was justified in reversing the decree passed by the trial Court when the sale deed was being challenged by the defendants after a period of 12 years?"

3. Mr. Joshi, learned counsel for appellants submits that

he has instructions to withdraw the present appeal since the

parties have settled their dispute out of the Court.

The appeal is allowed to be withdrawn. Since the appeal

is withdrawn, this Court is not required to answer the substantial

question of law.

JUDGE

kahale