PRADIP PRANSUKHLAL SAGAR Vs. JAGDISH PRANSUKHLAL SAGAR

JUDGEMENT

(1.) Perused the Order dated 26th June, 2020. Heard the Learned Advocates appearing for the Appellants, Respondent Nos. 1 to 4, Respondent Nos. 5 to 9 and Respondent No. 11, through video conferencing.

(2.) Respondent No. 11 who is present along with his Counsel (through Video Conferencing) has informed the Court that since he has in August / November, 2017, gifted his share in Flat No. 502 in the building known as Queens Diamond Apartments, situated at 5-New Queens Road, Mama Parmanand Marg, Opera House, Girgaon, Mumbai - 400 005, in favour of Respondent No.1, he now has no claim over the said Flat. He has further stated that, being one of the heirs of the deceased Respondent No. 10 (mother of the Appellant No. 1 and Respondent Nos.1, 5 and 11, who passed away intestate), he has a share in Flat No. 501 in the said Queens Diamond Apartments. However, he and his family members are currently not in occupation of any portion of the said Flat No.501. The statements are accepted.

(3.) The plan which is submitted by the Learned Advocate for the Respondent No. 1 titled 'June, 2020 - APT. 502 / APT. 501 - CURRENT STATUS' (hereinafter referred to as 'the said Plan') is taken on record and marked 'X' for identifcation. The notes / remarks on the said Plan are disputed by the Appellants.