Bombay High Court
Shri. Gangaram Raosaheb Dumal(Since ... vs Shri. Baban Sahebrao Lawand And Ors. on 10 October, 2025
2025:BHC-AS:44379
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KANCHAN by
Digitally signed
KANCHAN
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
VINOD
VINOD MAYEKAR
MAYEKAR Date: 2025.10.13
20:36:12 +0530 CIVIL APPELLATE JURISDICTION
CIVIL APPLICATION 1257 OF 2017
ALONGWITH
CIVIL APPLICATION NO. 1258 OF 2017
ALONGWITH
CIVIL APPLICATION NO. 1259 OF 2017
IN
SECOND APPEAL NO. 246 OF 1998
Gangaram Raosaheb Dhumal
(since deceased through legal heirs)
Sandeep Arvind Dhumal & Ors. ..... Applicants
VERSUS
Baban Sahebrao Lawand & Ors. ..... Respondents
Mr. Rahul S. Kate for the Applicants.
Ms.Sweta Shah i/b. Mr. A.P.Kulkarni for the Respondent nos. 1, 2a, 2b,
3.
CORAM : RAJESH S. PATIL, J.
DATE : 10 OCTOBER, 2025
P.C. :-
CIVIL APPLICATION NO. 1257 OF 2017
1) This Civil Application is filed to bring on record the legal
heirs of the deceased appellant no.3 on record.
2) Heard learned advocates for the parties.
3) The Counsel for the Applicants submits that there is a
delay of 3 years 312 days in filing this Application.
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4) The Counsel for Respondents opposes this Civil
Application.
5) The Division Bench of this Court in Keshao s/o. Kawadu
Maral and another Versus State of Maharashtra and others, reported in
2005 (1) MahLJ 1059, condoned the delay of six years in filing the
Application of bringing the legals heirs on record, relying on the
Supreme Court judgment of Sardar Amarjit Singh Karla (dead) by LRS.
and others Versus Pramod Gupta (Smt.) (dead) by LRS. and others,
reported in 2003 (3) SCC 272.
6) Taking into consideration the above judgments and for
the reasons stated in the application, this Civil Application is allowed in
terms of prayer clauses (b), (c) and (d).
7) Amendment to be carried out within a period of four
weeks from today.
8) Civil Application is accordingly disposed of.
CIVIL APPLICATION NO. 1258 OF 2017
9) This Civil Application is filed to bring on record the legal
heirs of the deceased respondent no.2 on record.
10) Heard learned advocates for the parties.
11) The Counsel for the Applicants submits that there is
delay in filing this Application.
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12) The Counsel for Respondents opposes this Civil
Application.
13) The Division Bench of this Court in Keshao s/o. Kawadu
Maral and another Versus State of Maharashtra and others, reported in
2005 (1) MahLJ 1059, condoned the delay of six years in filing the
Application of bringing the legals heirs on record, relying on the
Supreme Court judgment of Sardar Amarjit Singh Karla (dead) by LRS.
and others Versus Pramod Gupta (Smt.) (dead) by LRS. and others,
reported in 2003 (3) SCC 272.
14) Taking into consideration the above judgments and for
the reasons stated in the application, this Civil Application is allowed in
terms of prayer clauses (b), (c) and (d).
15) Amendment to be carried out within a period of four
weeks from today.
16) Civil Application is accordingly disposed of.
CIVIL APPLICATION NO. 1259 OF 2017
17) This Civil Application is filed to bring on record the legal
heirs of the deceased appellant no.1 on record.
18) Heard learned advocates for the parties.
19) The Counsel for the Applicants submits that there is a
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delay of 7 years 189 days in filing this Application.
20) The Counsel for Respondents opposes this Civil
Application.
21) The Division Bench of this Court in Keshao s/o. Kawadu
Maral and another Versus State of Maharashtra and others, reported in
2005 (1) MahLJ 1059, condoned the delay of six years in filing the
Application of bringing the legals heirs on record, relying on the
Supreme Court judgment of Sardar Amarjit Singh Karla (dead) by LRS.
and others Versus Pramod Gupta (Smt.) (dead) by LRS. and others,
reported in 2003 (3) SCC 272.
22) Taking into consideration the above judgments and for
the reasons stated in the application, this Civil Application is allowed in
terms of prayer clauses (b), (c) and (d).
23) Amendment to be carried out within a period of four
weeks from today.
24) Civil Application is accordingly disposed of.
[RAJESH S. PATIL, J.]
