Indirabai Rama More (L.Rs.) ... vs Abasaheb Raghunathrao Chavan And ...
2023 Latest Caselaw 10694 Bom

                                     1                        1-SA.211-93.odt


             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        BENCH AT AURANGABAD

                       1 SECOND APPEAL NO.211 OF 1993

              INDIRABAI RAMA MORE (L.RS.) KISHANRAO
                             VERSUS
           ABASAHEB RAGHUNATHRAO CHAVAN AND OTHERS

                                    ...
     Advocate for Appellant : Mr. P. P. Mandlik h/f Mr. Gandhi A. S.
     Advocate for respective Respondents : Mr. Salunke V. D. (senior
           counsel) & Mr. K. S. Patil h/f Mr. S. S. Choudhari.
                                    ...

                                  CORAM :     S. G. MEHARE, J.

                                  DATE :      16.10.2023

     PER COURT :-

1. The learned counsels for both parties are present.

2. This is a matter reserved for judgment. However, after

having gone through the impugned judgments and orders, the

Court is of the view that the following substantial questions of

law have been involved in this case. Hence, the matter was

listed for hearing.

3. In the presence of respective counsels, the following

additional substantial questions of law have been formulated.

(a) Whether previous Will of testator affects the

rights of beneficiary on subsequent adoption of

a child by a testator ?

2 1-SA.211-93.odt

(b) Whether there is sequence of examining the

witnesses to prove the Will ?

(c) Whether the defendants can challenge the

Will ?

4. Both the parties are given an opportunity to advance the

argument on the substantial questions of law formulated

above.

5. List the matter for final hearing on 30.10.2023.

(S. G. MEHARE, J.)

...

vmk/-