Shri. Dnyaneshwar Dhonduji ... vs Manohar Rasuji Bhadrige And Ors
2021 Latest Caselaw 16513 Bom

Tandale                                                              15-SA-614-2019.odt



                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        CIVIL APPELLATE JURISDICTION
                         SECOND APPEAL NO. 614 OF 2019
                                      WITH
                       CIVIL APPLICATION NO. 1251 OF 2019

Shri. Dnyaneshwar Dhonduji Dongare
Since deceased through LRs.
Gulabbai Dyaneshwar Dongare and Ors.                        ... Appellants
       V/s.
Manohar Rasuji Bhadrige And Ors.                            ... Respondents


Mr. Uday B. Nighot, Advocate for Appellants.
Mr. P. B. Bargude, Advocate for Respondents.

                                         CORAM : A.S. GADKARI, J.

DATE : 29th NOVEMBER, 2021.

P.C. :

1. Mr.Bargude, learned Advocate for the Respondent made a

grievance that, though he has filed Caveat in the matter and his name is not

displayed on board by the Registry. He therefore seeks time to take

instructions.

At his request, stand over to 12th January 2022.

2. Learned Advocate for the Appellants on instructions submitted

that, the Respondents have started construction in the suit property. He

submitted that, the Trial Court decreed the suit in favour of the Appellants

which has been reversed by the Appellate Court. The Judgment and Decree

passed by the Appellate Court in Regular Civil Appeal No.281 of 2014 (Old

Civil Appeal No.2434 of 2005) is impugned herein.

Tandale 15-SA-614-2019.odt

3. In view thereof, parties herein are directed to maintain status-quo

existed as of today, till the next date of hearing.

[A.S. GADKARI, J.]

Digitally signed by MANOJ R MANOJ R TANDALE TANDALE Date: 2021.11.30 15:41:47 +0530