Chandrakant Jagnnath Vhanmore ... vs Bharati Dinkar Lokare
2022 Latest Caselaw 12631 Bom

                                                                                          2-sa-303-2022.doc
           Digitally signed
           by PALLAVI
           MAHENDRA
PALLAVI    WARGAONKAR
MAHENDRA
WARGAONKAR Date:
           2022.12.06
           11:00:12
           +0530




                              Pallavi
                                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                     CIVIL APPELLATE JURISDICTION

                                                       SECOND APPEAL NO.303 OF 2022

                                   Chandrakant Jagnnath Vhanmore and Ors.            ... Appellants
                                        Versus
                                   Bharati Dinkar Lokare                             ... Respondent


                                   Mr. Nagesh Y. Chavan, for the Appellants/Applicants.
                                   Mr. Mangesh M. Chavan for the Respondent.

                                                             CORAM: MADHAV J. JAMDAR, J.

DATE : 5th DECEMBER, 2022

P.C.:

1. Heard Mr. Nagesh Chavan, learned counsel appearing for the

Appellants and Mr. Mangesh M. Chavan, learned counsel appearing

for the Respondent.

2. Second Appeal is admitted on the following substantial

question of law:-

"Whether the finding of the Appellate Court regarding possession of the suit property is without considering the evidence on record particularly, the evidence discussed by the learned trial Court in paragraphs 16 and 17 of its judgment?"

(MADHAV J. JAMDAR, J.)