Shridhar Sawanta Bhojkar ... vs None
2021 Latest Caselaw 1956 Bom

                                                                          12-642-2020-FA=.doc


                       Uday S. Jagtap


                                    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                            CIVIL APPELLATE JURISDICTION

                                            FIRST APPEAL NO. 642 OF 2020

                       1. Shridhar Sawanta Bhojkar
                       Natural Guardian as Father of minors
                       1(a) Ms. Samruddhi Shridhar Bhojkar
                       1(b) Mast. Sayyam Shridhar Bhojkar                .. Appellant

                                Vs.

                       None

                                                          .....
                       Mr. Tejpal S. Ingale for the appellant
                       None for the respondent

                                                        CORAM : PRITHVIRAJ K. CHAVAN, J.

DATED : 29th JANUARY, 2021

P.C.

1. After hearing the learned Counsel for the appellant for some time, I am not convinced with the arguments of the learned Counsel for two reasons, which find place in paragraph 26 and 27 of the impugned judgment, which read thus :-

"26. In the light of this legal provisions, the applicant has no where mentioned in an application or in his evidence Exh.19, as for what necessity the said agreement of sale entered into in respect of the minor's property. The sum and substance of his contentions that there are some other property in the name of applicant and life insurance coverage taken.

27. However, there is absolutely no whisper about what Digitally reason the said property is to be sold. It is not the case that the apparent and urgent requirement any sum of amount for signed by UDAY UDAY SHIVAJI SHIVAJI JAGTAP Date:

JAGTAP    2021.01.29
          18:37:39
          +0530



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                                                12-642-2020-FA=.doc

their higher education or the said property are to be sold for purchasing some other property in the name of minors or purchase of some other property in place of existing property A-1 or A-2."

2. The learned Counsel for the appellant, therefore, seeks some time to take instructions from the party.

3. At his request, stand over to 1st February, 2021 for withdrawal of the appeal.

(PRITHVIRAJ K. CHAVAN, J.)

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