ANITA POPAT SALUNKHE Vs. SURESH PRATAP SOLANKAR

JUDGEMENT

(1.) The challenge in this petition is to the judgment and order dated 21.03.2017 passed by the learned District Judge, at Sangli in Misc. Civil Appeal No. 144 of 2016. By the impugned Judgment, the order passed by the learned Trial Court on 18.07.2016 in Regular Civil Suit No. 204 of 2015 granting temporary injunction in favour of the petitioner/plaintiff has been set aside.

(2.) The brief facts are that the aforesaid suit is filed by the petitioner against the respondents for partition, separate possession and for consequential reliefs. The suit property consists of a plot of land admeasuring 4 Ares, more specifically described in plaint.

(3.) The petitioner happens to be the daughter-in-law of second respondent. Shivaji Salunke, who was the father-in-law of the petitioner has expired on 06.02.1976. Shivaji had two sons namely Popat and Shashikant. Both are dead. Popat who was the husband of the petitioner, died on 05.07.1999. Shashikant is said to have expired issue-less.