Bombay High Court
Shri Dhanaji Shivhari Galinde (Decd) By ... vs Shri Appa Shivhari Galinde (Decd) By Lrs ... on 10 October, 2025
2025:BHC-AS:44188
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
Digitally signed
by KANCHAN
KANCHAN
VINOD
VINOD
MAYEKAR CIVIL APPELLATE JURISDICTION
MAYEKAR Date:
2025.10.13
12:42:32 +0530
CIVIL APPLICATION (ST) NO. 22187 OF 2014
ALONGWITH
CIVIL APPLICATION (ST) NO. 22192 OF 2014
ALONGWITH
CIVIL APPLICATION (ST) NO. 22183 OF 2014
IN
SECOND APPEAL NO. 76 OF 1998
Danaji Shivhari Galinde
(since deceased through his legal representatives
Vatsalabai Dhanajirao Galinde & Ors. ..... Applicants
VERSUS
Appa Shivhari Galinde
Since deceased through his legal heirs
Sudam Anna Galinde & Ors. ..... Respondents
Ms. Deepti Thorat i/b. Ms.Anita Agarwal for the Applicant.
Mr. S. D. Thokade for the Respondent Nos.2B, 2C and 2D.
CORAM : RAJESH S. PATIL, J.
DATE : 10 OCTOBER, 2025
P.C. :-
CIVIL APPLICATION (ST) NO. 22187 OF 2014
1) This Civil Application is filed to bring on record the
proposed legal heirs of the deceased respondent no.4A.
2) Heard learned advocates for the parties.
3) The Counsel for the Applicants submits that there is a
delay of 11 years 108 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 (a), (b) and (c).
7) Amendment to be carried out within a period of four
weeks from today.
8) Civil Application is accordingly disposed of.
CIVIL APPLICATION (ST) NO. 22192 OF 2014
9) This Civil Application is filed to bring on record the
proposed legal heirs of the deceased respondent no.4D.
10) Heard learned advocates for the parties.
11) The Counsel for the Applicants submits that there is a
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delay of 4 years 299 days in filing this Application.
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 (a), (b) and (c).
15) Amendment to be carried out within a period of four
weeks from today.
16) Civil Application is accordingly disposed of.
CIVIL APPLICATION (ST) NO. 22183 OF 2014
17) This Civil Application is filed to bring on record the
proposed legal heirs of the deceased respondent no.1-A.
18) Heard learned advocates for the parties.
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19) The Counsel for the Applicants submits that there is a
delay of 2 years 13 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 (a), (b) and (c).
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.]
