SUREKA Vs. SUREKHABAI

JUDGEMENT

(1.) Sri Ajay Kumar A.K., learned counsel for petitioner has appeared in-person.

(2.) Brief facts of the case are that, the petitioner had filed a suit for declaration and recovery of possession in respect of open plot No.22-409 (old); 22-262 (New) situated at Humnabad, in O.S.No.114/2015 before the Addl. Civil Judge & JMFC Court, Humnabad.

(3.) It is stated that the petitioner is the widow of late Suresh Ghavalkar and Prashanth is the son of petitioner and late Suresh Ghavalkar. Suresh Ghavalkar had a brother by name Ramesh Ghavalkar and they are bahubands.