PANDURANG GANPATRAO TADAS Vs. SUMAN BHAURAOJI IMATE

JUDGEMENT

(1.) Leave granted.

(2.) In view of the judgment delivered on 30th November, 2015 in Civil Appeal No.7217/2013 etc. in the case of Prakash & Ors. v. Phulawati & Ors., 2016 2 SCC 36, the impugned judgment is set aside and the matter is remanded to the High Court for fresh decision in accordance with law.

(3.) The appellant shall appear before the High Court for further proceedings on 4th July, 2016.