SURESH D ZAMAKADE Vs. NARAYANDAS V SHAH

JUDGEMENT

(1.) THE above numbered civil application is allowed by consent. Since heirs of deceased respondent No. 4 are already mentioned in the cause title, no further amendment is necessary.

(2.) RULE in writ petition. Mr. Anturkar waives notice for all the respondents. Petition heard for final disposal forthwith, by consent.

(3.) THIS writ petition takes exception to the judgment and decree passed by Shri U. N. Dikkatwar, 4th Additional District Judge, Satara dated 31-7-2002 in Regular Civil Appeal No. 209/2000.