YOGESH BABURAO SHINDE Vs. BABURAO MAHADU SHINDE

JUDGEMENT

(1.) This Petition is by the original Plaintiffs to the Regular Civil Suit No. 105 of 2012, which is for partition.

(2.) Petitioner No. 1 claims to be son of Petitioner No. 2 born out of marriage with Defendant No. 1 i.e. Respondent No. 1 herein.

(3.) In a Suit, an issue in regard to the paternity was framed as the Defendant No. 1/Respondent No. 1 denied paternity and also marriage.