VASANTRAO TUKARAM SHIRODKAR Vs. SAU RANJANA CHANDRAKANT SONAWANE

JUDGEMENT

(1.) HEARD finally.

(2.) THE appellant impugned the judgment of learned District Judge-II, Dhule in Civil Appeal No.69/2006 (arising out of Probate Application No.86/1997 dated 2nd August, 2010).

(3.) LEARNED Civil Judge, Senior Division, dismissed the application, same was questioned by the respondent before the learned District Judge, Dhule in the above referred Civil Appeal No.69/2006 and he allowed the appeal, setting aside the order of the trial Court and remanded the matter to the trial court for framing and deciding the issue of execution of the will and to lead further evidence by seeking leave of the concerned court. This order is questioned by the appellant, step-brother of Smt. Vandana and Ranjanabai in this Appeal from Order.