Dilipkumar Raghunath Pandhare vs Saibai Bhimaji Kadam
2021 Latest Caselaw 16743 Bom

                                                                     906-sa-271-2005.odt


                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                           BENCH AT AURANGABAD

                         906 SECOND APPEAL NO.271 OF 2005

                 DILIPKUMAR RAGHUNATH PANDHARE AND ANR
                                   VERSUS
                      SAIBAI BHIMAJI KADAM AND OTHERS

                                      ...
                Advocate for Appellants : Mrs. C. S. Deshmukh
            Advocate for Respondent Nos.2, 4 and 5 : Mr. R. R. Karpe
                                      ...

                                    CORAM         : SMT. VIBHA KANKANWADI, J.

                                    DATE          : 02.12.2021

ORDER :-


.         Though the parties have placed on record the compromise pursis,

yet taking into consideration the judgments, which are under challenge

in the second appeal and now the parties proposed to divide the

property, especially the plaintiffs, whose ownership and possession was

not upheld by the Courts below, are stated to be getting 149 R land from

the southern side. Both the learned Advocates to address this Court

regarding registration required in respect of compromise decree, if it is

accepted by this Court.

2. Stand over to 10.12.2021.

[SMT. VIBHA KANKANWADI, J.] scm