RATNAMALA PANDURANG ZATE Vs. PANDURANG UDHAV ZATE

JUDGEMENT

(1.) Admit.

(2.) Though a separate Civil Application has been filed for the custody of the minors till the final hearing and disposal of the appeal; with consent of both the parties, since all the documents have been produced on record and especially when both the parties had not led oral evidence before the learned District Judge-1, Basmathnagar and matter was considered only on the point of submissions of both the parties by the Trial Court, the First Appeal itself is taken for final hearing at the admission stage.

(3.) Heard learned Advocate Mr. Y.B. Bolkar for the appellant and learned Advocate Mr. D.M. Shinde for the respondent.