Gendlal @ Sheolal Gajanlal Thakur ... vs Govind @ Premwa Gendlal @ Sheolal ...
2021 Latest Caselaw 11603 Bom

                                               1                                   SA 622.2004

                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          NAGPUR BENCH, NAGPUR.
                             SECOND APPEAL NO. 622 OF 2004

                      Gendlal alias Sheolal S/o Gajanallal Thakur & ors.
                                              Vs.
                    Govind alias Premwa S/o Gendlal alias Sheolal Thakur
__________________________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions             Court's or Judge's orders.
and Registrar's Orders.
                                None present for the appellants.
                                Shri J.J. Chandurkar, Advocate for the respondent.


                                 CORAM : S.M. MODAK, J.

DATE : 23rd AUGUST, 2021.

None present for the appellants. Learned Advocate Shri J.J. Chandurkar for the respondent apprise me about the fact. The trial Court has declared 1/5th share to the plaintiff, defendant Nos. 1 & 2 and 7 & 8. Defendant Nos. 3 to 5 were not allotted any share. This was as per the judgment dated 16.08.2000.

The plaintiff filed Regular Civil Appeal No. 78 of 2000. Whereas defendant Nos. 1 and 2 filed Regular Civil Appeal No.75 of 2000. Both the civil appeals are disposed of by the common judgment on 17.07.2004. The First Appellate Court has held that only plaintiff and defendant Nos. 1 and 2 are entitled to 1/3rd share. All the defendants have filed present appeal.

2 SA 622.2004

As observed by this Court in the order dated 03.01.2019, now the Hon'ble Supreme Court has decided the issue in case of Vinita Sharma Vs. Rakesh Sharma, Civil Appeal diary No. 32601 of 2018.

Matter be kept on 25.08.2021.

JUDGE

C.L.Dhakate