SIMINTINIBAI Vs. MAHADEO MANIKRAO AGJAL

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally with the consent of the learned advocates for the parties.

(2.) This petition, filed under Article 227 of the Constitution of India, takes exception to the order dtd. 27/4/2018 passed by the learned Ad Hoc District Judge - 3, Parbhani in Miscellaneous Civil Appeal No. 11 of 2018, thereby allowing the appeal and setting aside the judgment and order dtd. 20/1/2018 passed by Civil Judge, Senior Division, Parbhani in Civil Miscellaneous Application No. 495 of 2015.

(3.) Facts in brief, shorn of unnecessary details, are that - petitioner No.1 is sister in law (Brother's wife), petitioners No. 2 to 4 are nephews, petitioners No. 5 to 7 are cousin daughters-in-law, petitioners No. 8, 9, 12 and 14 are cousin granddaughters, petitioners No. 10, 11 and 13 are cousin grandsons, petitioners No. 15 and 16 are sisters and petitioners No. 17 to 19 are brother's sons of deceased Rachlinga Shivacharya Swami, whose ordinary residence was Gangadhar Swami Math, Sailu, Taluka - Sailu, District - Parbhani. He expired on 7/6/2015.