Kakasaheb Babasaheb Tanavade ... vs Sarjerao Ramchandra Tanavade And ...
2022 Latest Caselaw 3908 Bom

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            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                       BENCH AT AURANGABAD

                     28 SECOND APPEAL NO.9 OF 2021
                     WITH CA/480/2021 IN SA/9/2021

        KAKASAHEB BABASAHEB TANAVADE DECEASED LRS.
          SUBHADRA KAKASAHEB TANAVADE AND OTHERS
                         VERSUS
         SARJERAO RAMCHANDRA TANAVADE AND OTHERS
 Mr. Yuvraj V. Kakade, Advocate for the appellants

                                     CORAM : MANGESH S. PATIL, J.

DATE : 11th April, 2022

P. C.

1. The trial court dismissed the suit for possession of the encroached portion, but the Lower appellate court by the judgment quashed and set aside the order and decreed the suit. The original defendant No.3 is in second appeal.

2. Issue notice to the respondents, returnable on 20th June, 2022.

3. Leave to mention in case of urgency.

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4. Call Record and Proceeding.

[ MANGESH S. PATIL, J. ]

VishalK/sa09.21

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