BHARAT VITHAL SAKHARE Vs. SHANKUNTALABAI PANDURANG PULATE

JUDGEMENT

(1.) This Appeal was admitted, inter alia, on the following substantial questions of law:"

(2.) Hereinafter the parties are referred to as per their rankings as described in cause title of the suit.

(3.) Facts mentioned are : The plaintiff had filed Regular Civil Suit No. 474 /1985 in the Court of learned Civil Judge J.D. Pusad, Dist. Yavatmal, for partition and separate possession of her 2/9th share in the property, left behind by her father Vitthal Mahadji Sakhare, who owned following immovable properties The land at village Pokhari, Tq.Pusad, Dist. Yavatmal