Babulal Kashiram Sonawane vs Indubai Hiraman Gawali And Ors
2022 Latest Caselaw 12247 Bom

                                                                                                 67-ia-10505-2022.doc
Sonali


                              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                   CIVIL APPELLATE JURISDICTION

                                INTERIM APPLICATION NO.10505 OF 2022
                                                IN
                                    SECOND APPEAL NO. 518 OF 2022


         Babulal Kashiram Sonawane                                                          ...Applicant
             Versus
         Indubai Hiraman Gawali & Ors.                                                      ...Respondents


         Mr. Jayendra D. Khairnar, for the Applicant.

         Mr. Amey Deshpande, for the Respondents.



                                                  CORAM : MADHAV J. JAMDAR, J.

DATED : 28th NOVEMBER 2022

P.C. :

1. By separate order dated 28th November 2022 passed in

Second Appeal, the Second Appeal is admitted on the

substantial questions of law framed therein.

2. By impugned judgment and decree, partition decree as

passed by the learned Trial Court has been confirmed by the

learned Appellate Court.

3. Till the next date, decree not to be executed with respect

to ¼ share of Kashinath as reflected in Mutation Entry No.39 share of Kashinath as reflected in Mutation Entry No.39

67-ia-10505-2022.doc Sonali

dated 25th June 1981.

4. The Applicant to file additional affidavit within a period of

one week from today identifying the said ¼ share of Kashinath as reflected in Mutation Entry No.39 share.

5. Till next date, although partition proceedings may

proceed however, actual possession be not disturbed.

6. Stand over to 6th December 2022.

[MADHAV J. JAMDAR, J.]

Digitally signed by SONALI SONALI MILIND MILIND PATIL PATIL Date:

2022.11.28 17:54:18 +0530