Laxman Bapurao Rautraj vs Raosaheb Dhondiba Shinde And ...
2022 Latest Caselaw 3557 Bom

                                     .. 1 ..

             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        BENCH AT AURANGABAD

                     925 SECOND APPEAL NO.175 OF 2022
                      WITH CA/484/2022 IN FA/811/2018

                         BABURAO SHEKUJI JADHAV
                                   VERSUS
                  MALANBAI SHEKUJI JADHAV AND OTHERS
                                      ...
                  Advocate for Appellant : Mr. Kiran D. Jadhav
                                      ...

                                    CORAM :     MANGESH S. PATIL, J.

                                    DATE :     31-03-2022

PER COURT :

.                 There are inconsistent findings of the courts below.

Though the trial court had dismissed the suit of the respondents, by

the judgment and order the lower appellate court has decreed the

suit by quashing and setting aside the judgment of the trial court.

2. Issue notice returnable within 12 weeks. Till then, the

execution shall stand stayed.

( MANGESH S. PATIL ) JUDGE ...

Gajanan