Shri. Manohar Shantaram More Son ... vs Smt. Neelam Narayan Nitore ...
2023 Latest Caselaw 2203 Bom

                                                                       08-FA-973-2018.doc


                            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                    CIVIL APPELLATE JURISDICTION

                                        FIRST APPEAL NO. 973 OF 2018
                                                   WITH
                                     CIVIL APPLICATION NO. 3233 OF 2018
                                                   WITH
                                   INTERIM APPLICATION NO. 2490 OF 2020

                     Manohar Shantaram More
                     Son of the Deceased                     ...    Appellant/Applicant
                          Versus
                     Neelam Narayan Nitore
                     Married Daughter of the Deceased
                     Shantaram Gangaram More And Anr.        ...    Respondents
                                                     .....
                     Ms. Priyanka Chawla a/w Mukund More i/b J. N. Jayale, for the
                     Appellant/Applicant.
                     Mrs. Bharti K. Thaker, for the Respondent No.1.
                     Mr. Ramprakash R. Pandey, for the Respondent No.2.
                                                     .....
                                            CORAM : PRITHVIRAJ K. CHAVAN, J.

DATED : 6th MARCH, 2023.

P.C.

The Appeal essentially challenges the judgment and decree passed

by the City Civil Court on 5th May, 2018, by which the trial Court has

declared the shares of the parties qua the suit premises to the extent of

1/3rd share each, inter alia directing a partition to be effected in that

regard.

2 List the Appeal "for Direction" on 23rd March, 2023.

Digitally [PRITHVIRAJ K. CHAVAN, J.] signed by REKHA REKHA PRAKASH PRAKASH PATIL PATIL Date:

2023.03.08 12:51:27 +0530 Rekha Patil 1 of 1