Smt. Indubai Yadavrao Undirwade vs Sau. Bebitai Aabaji Chichghare ...
2023 Latest Caselaw 7518 Bom

                                                                                               (1)                                                  37wp1412.23

                            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                      NAGPUR BENCH : NAGPUR

                                               WRIT PETITION NO. 1412 OF 2023
            Indubai Yadavrao Undirwade__ Vs. ___Bebitai Aabaji Chichgare and anr
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Office Notes, Office Memoranda of Coram,                                                                     Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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           Mr. S.B.Raut, Advocate for petitioner
           Mr. Rohit Joshi, Advocate for respondent nos. 1 & 2


                                                                           CORAM :                     AVINASH G. GHAROTE, J.

                                                                           DATE  :                     27/07/2023


                       1]                          Heard Mr. Raut, learned counsel for the petitioner

and Mr. Joshi, learned counsel for the respondents.

2] A perusal of the sale deed dated 3.3.1986 of Nilkanth Bhandekar, the predecessor in title of the petitioner/original defendant, as supplied by Mr. Joshi, learned counsel for the respondents, indicates the existence of the lane to the eastern side, as found by both the courts below (para 12, pg 44 of Trial Court's order,) which lane is also reflected in the agreement dated 7.6.2004 as found by the learned Appellate Court (pg.54), considering which I am not inclined to interfere in the imp order of the Trial Court and the judgment of the learned Appellate Court. The petition is therefore dismissed. No costs.

JUDGE Rvjalit