PRABHAKAR RAMA USAPKAR Vs. NARENDRA RAGHUVIR

JUDGEMENT

(1.) HEARD Mr. Shirodkar, learned Counsel for the petitioners in both the petitions and Mr. Vaz, learned Counsel for respondent no.1 in both the petitions.

(2.) RULE , returnable forthwith. Heard by consent of the parties.

(3.) MR . Shirodkar, learned Counsel appearing for the petitioners has placed on record a copy of the death certificate of respondent no.2 which discloses that respondent no.2 expired on 15/12/2001. The same is taken on record in both these petitions.