KUMAR S HADADARE Vs. VISHNU N LAD

JUDGEMENT

(1.) HEARD Mr. Bodake for the Appellant and Ms. Minal Kale for Respondent No.1B. In this case, I have passed the following order on 21st September, 2011 in C.A. No.468 of 2010 which reads thus:

(2.) THE suit is for redemption of mortgage. Admittedly, Hindurao died during the pendency of the Appeal in the District Court and his heirs were not brought on record. His real brother Mahadev does not represent his estate, as, even according to the Appellants, there were living persons who were class-I heirs of deceased Hindurao.

(3.) IN view of the dismissal of the Second Appeal, Civil Application No.81 of 2009 does not survive and same is also disposed off.