Maroti Kisan Giri (Dead), Thr. His ... vs Smt. Kantabai W/O Hari Giri And ...
2022 Latest Caselaw 8532 Bom

                                                                                                    (1)                                                 23.wp.4821.2022

                                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                  NAGPUR BENCH : NAGPUR

                                                           WRIT PETITION NO.4821 OF 2022

                 Maroti Kisan Giri (Dead), Through legal heirs 1(a) Smt. Indirabai wd/o Maroti
                  Giri(Dead), through her legal heirs, 1(b) Sharad s/o Maroti Giri and others
                                                       Vs.
                                    Smt. Kantabai w/o Hari Giri and others
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           Office Notes, Office Memoranda of Coram,                                                                      Court's or Judge's orders
           appearances, Court's orders of directions
           and Registrar's orders
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                       Mr. M. M. Sawang, Advocate for petitioners.
                       Mr. N. R. Rode, AGP for respondent no.4.


                                                                                       CORAM :                      AVINASH G. GHAROTE, J.

DATE : 29/08/2022

Since Kantabai was the plaintiff in Regular Civil Suit No.81 of 1999 and has been granted share as reflected in the judgment in Second Appeal No.476 of 2016 dated 9.8.2017 (pg.31), it would be necessary to understand, on what basis she has been granted an additional share by the impugned order, in view of the judgment in Vineeta Sharma Vs. Rakesh Sharma and others AIR 2020 SC 3717. The learned counsel for the petitioners therefore to place on record the genealogical tree to indicate the relationship between the parties.

List the matter after two weeks.

JUDGE

Sarkate Digitally signed byANANT R SARKATE Signing Date:30.08.2022 17:11