SHEETAL SHIRALKAR Vs. GOVIND GURUNATHSA PAWAR

JUDGEMENT

(1.) The plaintiffs who are the daughters of first defendant Govind filed a suit for partition and separate possession in respect of suit schedule properties on the premise that the suit schedule properties are ancestral properties and they have share in the suit schedule properties.

(2.) Apparently, daughters claim equal share in suit schedule properties taking shelter under Sec. 6 of Hindu Succession Amendment Act, 1956.

(3.) Defendant No.3 contested the matter contending that he has sold suit schedule properties under registered sale deed dtd. 21/11/2001 in favour of defendants No.1 and 2. Records would also reveal that sale has taken place pursuant to the decree for specific performance against defendant No.3.