Liladhar Pralhad Patil vs Balu Ganpat Desai And Ors
2023 Latest Caselaw 2058 Bom

                                                         22-fa(st)-20215-2022.doc



 VRJ
          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                  CIVIL APPELLATE JURISDICTION

                  FIRST APPEAL (ST.) NO.20215 OF 2022
                                 WITH
                INTERIM APPLICATION NO.18596 OF 2022

 Liladhar Pralhad Patil                        ... Appellant
            V/s.
 Balu Ganpat Desai and Ors.                    ... Respondents


 Mr. Prashant P. Kulkarni for the appellant.
 Mr. Prashant N. for the respondent Nos.1 and 2.
 Mr. Rahul Vijaymane for the respondent No.6.


                               CORAM     : AMIT BORKAR, J.

                               DATED      MARCH 1, 2023


 P.C.:

FIRST APPEAL (ST.) NO.20215 OF 2022

1. The suit for possession based on title is decreed by the impugned judgment. The suit is based on gift deed in favour of the plaintiff Nos.1 and 2. The validity of gift deed is subject matter of challenge in a separate suit.

2. Arguable questions are raised. Admit.

INTERIM APPLICATION NO.18596 OF 2022

3. The substantive appeal against the decree for possession is admitted.

22-fa(st)-20215-2022.doc

4. Since the decree is for possession, there shall be ad-interim relief in terms of prayer clause (b) until further orders.

(AMIT BORKAR, J.)