Ranjana Pandurang Bodas And Ors vs Vinayak Mahadev Khadilkar And Ors
2022 Latest Caselaw 7108 Bom

                                                                                         21 fa 110-22.doc


                                   IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                           CIVIL APPELLATE JURISDICTION

                                             FIRST APPEAL NO. 110 OF 2022
                                                        WITH
                                         INTERIM APPLICATION NO. 694 OF 2022


                        Ranjana Pandurang Bodas & Ors.                       ..Appellant/Applicant.
                                        v/s.

                        Vinayak Mahadev Khadilkar & Ors.                            ..Respondents


                        Mr.    G.S. Godbole i/b. Parag Tilak & Shon Gadgilfor the
                        Appellant/Applicant.
                        Mr. Kuldeep Nikam for the Respondent.

                                                     CORAM : ANUJA PRABHUDESSAI, J.

DATED : 25th JULY, 2022.

P.C.

1. By judgment and decree dated 28.01.2021, the learned Judge has

decreed the Suit for partition and separate possession. The judgment is

assailed by the Appellants who are the original owners of the land.

Learned Counsel for the Appellant apprehends that the Respondent

Nos.1, 2 and 4 who are the original plaintiff's shall execute the

impugned judgment and decree pending the hearing of appeal. Learned

Counsel for the Respondent states that the execution has been recently

filed. He further states that the Respondent Nos. 10 to 46, the

subsequent purchasers, who have not challenged the impugned judgment Digitally signed by PRASANNA P are trying to create third party rights. In the light of the said statement PRASANNA P SALGAONKAR SALGAONKAR Date:

2022.07.27 13:06:23 +0530

P P SALGAONKAR 1 of 2 21 fa 110-22.doc

till the next date of hearing, all parties are directed to maintain status quo

in respect of the suit property.

2. Issue notice to Respondents, returnable on 22.08.2022. Private

service is permitted.

                                                         (ANUJA PRABHUDESSAI, J.)




P P SALGAONKAR                                                                              2 of 2