SALIMABE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. Heard fnally with consent of the parties.

(2.) The petitioners are challenging the judgment and order dated 11.01.2019 rendered by 11th Joint Civil Judge, Senior Division, Aurangabad in M.C.A. No. 773/2018 whereby and whereunder the learned Judge rejected the application under Bombay Regulations, 1827 for grant of heirship certifcate.

(3.) The reasons recorded by the learned Judge read thus : <IMG>JUDGEMENT_398_LAWS(BOM)1_2020_1.jpg</IMG>