Abheraj Hirachand Baldota (Since ... vs Pukhraj Tilokchand
2022 Latest Caselaw 11352 Bom

                       (21)-CRA-547-18.doc.


                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                        CIVIL APPELLATE JURISDICTION
          Digitally
          signed by
          BALAJI
BALAJI    GOVINDRAO
GOVINDRAO PANCHAL
PANCHAL   Date:
          2022.11.09
                                  CIVIL REVISION APPLICATION NO.547 OF 2018
          17:37:27
          +0530


                       Abheraj Hirachand Baldota
                       Since deceased through legal heirs                 ..Applicants

                              Versus

                       Pukhraj Tilokchand                                 ..Respondent

                       Mr. Shailendra Kanetkar a/w Manvendra Kane, Amruta Thakur &
                       Smita Bhyosale i/by W. S. Kane & Co., for the Applicants.
                       Mr. S. M. Vyas, for the Respondent.

                                                CORAM : NITIN W. SAMBRE, J.

DATE : 9th NOVEMBER, 2022

P.C.

1. Heard.

2. The revision, in my opinion, warrants consideration, as prima-facie the Court below has failed to consider the report submitted by Court Commissioner under Order XXVI Rules 9 and 10 of CPC, particularly, in regard to analysis of the evidence of the Court Commissioner.

3. The Court Commissioner's report at Exh.D though has to be considered as evidence in the backdrop of judgment of Apex Court in the matter of Misrilal Ramratan and Ors. Vs. A. S. Shaik

BGP. 1 of 2 (21)-CRA-547-18.doc.

Fathimal & Ors. reported in 1995 Supp (4) SCC 600, the Court has discarded the same for want of examination of Court Commissioner.

4. Hence, Admit.

5. Call record and proceedings.

                                           [NITIN W. SAMBRE, J.]




BGP.                                                       2 of 2