SUMITRA ANNA AWARE Vs. ANUSAYA RAJARAM AWARE

JUDGEMENT

(1.) By order dated 9 th June, 2010 passed in the above Second Appeal, the parties were put to notice that the above Appeal may be heard finally at the admission stage. This is how the Appeal is taken up for hearing.

(2.) Admit. With the consent of the learned counsel for the parties, taken up for hearing forthwith.

(3.) The above Appeal arises out of the judgment and decree dated 27th February, 2007 passed by the learned District Judge, Satara by which the the Appeal filed by the Respondent No.1 i.e. the original Defendant no.1 of whom, the Respondents herein are the heirs, came to be allowed and the decree passed by the trial Court dated 29 th July, 1999 in Regular Civil Suit No.435 of 1987, came to be set aside.