Sunita Sahebrao Shendge vs Ramdas Keshav Shendge And Others
2021 Latest Caselaw 2841 Bom

               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          BENCH AT AURANGABAD

                     924 CIVIL APPLICATION NO.3348 OF 2017
                               IN SAST/5112/2017


                             SUNITA SAHEBRAO SHENDGE
                                       VERSUS
                     RAMDAS KESHAV SHENDGE AND OTHERS
                                          ...
                        Mr. S.A. Dhumal, Advocate for applicant
                   Mrs. R.B. Ghule, Advocate for respondent No.1
                                          ...

                                    CORAM :     SMT. VIBHA KANKANWADI, J.

                                    DATE :      11th FEBRUARY, 2021.


PER COURT :


1              Present application has been filed for getting the delay of 48

days condoned in filing Second Appeal.


2              Applicant is the original defendant No.5 and present respondent

No.1 is the original plaintiff, who had filed Regular Civil Suit No.262/1998

for permanent injunction before Joint Civil Judge Junior Division, Newasa,

Dist. Ahmednagar. The said suit came to be decreed on 25.02.2005. Present

appellant/applicant preferred appeal i.e. Regular Civil Appeal No.35/2014

(old Regular Civil Appeal No.26/2015) before District Judge-1, Newasa and

the said appeal came to be dismissed on 29.09.2016. The appellant wants to

2 CA_3348_2017

challenge the said Judgment and Decree, however, as aforesaid there is delay

of 48 days. Learned Advocate for the respondent No.1 is absent. Notice of

the present application was duly served to the respondent Nos.2 to 5. Under

such circumstance, whatever contentions have been raised in the paragraph

No.2 have gone unchallenged. Further, it can also be seen that applicant

appears to be the illiterate lady coming from rural background, and

therefore, liberal approach is taken.

3 Application stands allowed and disposed of.

4 Registry to verify and register the Second Appeal.

( Smt. Vibha Kankanwadi, J. )

agd