Shri. Kundan @ Yashwant Rakhmaji ... vs Mohol Nagari Sahakari ...
2021 Latest Caselaw 9400 Bom

                                                                  2 fa267-21.odt


                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                    CIVIL APPELLATE JURISDICTION

                                        FIRST APPEAL NO.267 OF 2021
 TRUSHA
 TUSHAR
 MOHITE
Digitally signed by
TRUSHA TUSHAR
                      Shri Kundan @ Yashwant Rakhmaji
MOHITE
Date: 2021.07.17
                      Gund                                     ..... Appellant
10:52:23 +0530


                               Vs.

                      Mohol Nagari Sahakari Patpurvatha
                      Sanstha Maryadit, Mohol and Ors.         ..... Respondents



                      Mr.A.B.Tajane for the Appellant

                      Mr.S.S.Inamdar for the Respondent no.1



                                          CORAM:    K.K.TATED &
                                                    PRITHVIRAJ K. CHAVAN, JJ.

DATED : JULY 16, 2021 P.C.

. Heard.

2. By this First Appeal, appellant original objector is challenging the Judgment and Decree dated 01.04.2014 passed by learned Civil Judge, Senior Division, Solapur in L.A.R. dismissing the appellant's objection for payment of compensation.

3. The learned counsel for the appellant submits that Reference Court rejected their objection that they are legal heirs and entitled compensation in respect of acquired land.

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                                                  2 fa267-21.odt

Hence, they preferred the present First Appeal.

4. Considering the submissions made by the learned counsel for the appellant and the impugned Judgment and Award, following order is passed:

a.       Admit.


b.       Printing is dispensed with.


c.       Appellant to fle private paper book within one year

from today, failing which First Appeal shall stand dismissed without referring back to the court.

d. Registry is directed to call R & P immediately.

e. Hearing of First Appeal is expedited.

(PRITHVIRAJ K. CHAVAN, J.)                  (K.K.TATED, J.)




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