Suresh Krishna Kasale (D/H) ... vs [email protected] Laxman Kasale
2023 Latest Caselaw 573 Bom

                                                                        42-sa-733-2014.doc
Pallavi


                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                  CIVIL APPELLATE JURISDICTION

                                     SECOND APPEAL NO.733 OF 2014


          Suresh Krishna Kasale (since deceased)
          Thr. His Legal Representative
          Satish Suresh Kasale                                   ... Appellant
               Versus
          Bhanuday @ Bhanudas Laxman Kasale & Ors.                ...Respondents


          Mr. D.S. Mhaispurkar, for the Appellant/Applicant.


                                                CORAM : MADHAV J. JAMDAR, J.

DATED : 16th JANUARY 2023

P.C. :

1. Heard Mr. Mhaispurkar, learned counsel appearing for the

Appellant. Admit on the following substantial questions of law:

I] Whether the learned trial Court and the learned First

Appellate Court failed to notice the judgment of Tenancy Case

No.Inquiry/SR/Vadacha Pat/86 and effect of the same on the

right of the Appellant?

II] Whether the judgment and order of the Revenue Authorities

which was confirmed by this Court in Writ Petition No.3149

42-sa-733-2014.doc Pallavi

of 1981 are binding on the Appellant who is not party to the

said proceedings?

[MADHAV J. JAMDAR, J.]