Nilabai Ginyandeo Jadhav And ... vs Ginyandeo Limbaji Jadhav And ...
2022 Latest Caselaw 3016 Bom

Tandale/-                                                                   23-SA NO.162 OF 2021.odt



                   IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                              BENCH AT AURANGABAD

                               SECOND APPEAL NO.162 OF 2021

                      NILABAI GINYANDEO JADHAV AND ANOTHER
                                     VERSUS
                       GINYANDEO LIMBAJI JADHAV AND OTHERS
                                           ...
                      Advocate for Appellants : Mr. Sonaji K. Adkine
                                           ...
                                      CORAM : MANGESH S. PATIL, J.

                                      DATED    : 28th MARCH, 2022.


PER COURT :

1.                Heard.

2. The appellants are the original plaintiffs who were claiming the

partition in couple of the lands, but the Trial Court held them entitle to have a

share only in one of those. By the judgment and order under challenge in the

Second Appeal the lower Appellate Court has also dismissed their appeal,

holding them entitle to have a share even in the other property, but has

dismissed the appeal on the sole count, that the three daughters of the original

defendant No.2 were not on the record.

3. Learned Advocate Mr. Adkine informs that these daughters have

also now filed a separate suit for the partition.

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

( MANGESH S. PATIL, J.)