Madhav Gajanan Kulkarni And ... vs Krishnaji Anant Bhadkamkar
2023 Latest Caselaw 6924 Bom

                                        1                        88 cra 966-10-c.doc


                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                              CIVIL APPELLATE JURISDICTION


                       CIVIL REVISION APPLICATION NO.966 OF 2010

 Shri Madhav Gajanan Kulkarni and ors.                 ... Applicants
        Vs.
 Krishnaji Anant Bhadkamkar
 since deceased through legal heirs
 Mrs. Manisha Mahesh Lhase and anr.                    ... Respondents
                                    -------

 Mr.Vishwanath S. Talkute, Advocate for the Applicants.
 Mr.Prafulla B. Shah, Advocate for the Respondents.

                                            -------

                            CORAM :   ABHAY AHUJA, J.

                            DATE :    12 JULY, 2023.


 P.C. :

1. Mr.Talkute, learned counsel for the Revision Applicants would

submit that the only issue to be decided in the matter is whether the

Applicant No.1 who is grand-son (daughter's son) is included in the

definition of "member of the tenants' family" and whether he can claim

tenancy by virtue of provisions of Section 7(15)(d) of the Maharashtra

Rent Control Act?"

2. Mr.Shah, learned counsel for the Respondents would submit that

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both the authorities have gone on the basis of the Will.

3. Learned counsel request that the matter be listed on 24 th July, 2023

for final disposal. Accordingly, list on 24th July, 2023.

4. Learned counsel are once again given liberty to circulate brief

propositions and supporting judgments in advance.

                                                    (ABHAY AHUJA, J.)




  Priya R. Soparkar                                                                     2 of 2