VITTHAL KASHINATH VEERKAR Vs. VISHWANATH KASHINATH VEERKAR

JUDGEMENT

(1.) The Appellants in both these appeals, who shall be hereinafter referred to as the Plaintiffs, have challenged the common order dtd. 04/05/2021 passed by the learned District Judge-3, Satara, in Regular Civil Appeal Nos.44 of 2019 and 45 of 2019, respectively. By the impugned judgment, the learned Judge set aside the judgment and decree dtd. 01/12/2018 passed by the Trial Court in Regular Civil Suit No.204 of 2010 and remanded the Suit with directions to the Trial Court to decide the matter afresh after giving opportunity to both the parties to lead further evidence.

(2.) The brief facts necessary to decide these appeals are as under:-

(3.) It is the case of the Plaintiffs that by judgment and decree dtd. 25/04/1974 in Special Civil Suit No. 11 of 1960, the suit property was allotted to Kashinath and his 7 sons. In the said suit, the inter se shares of Kashinath and his 7 sons were not determined.