RATAN NARAYAN INGALE Vs. SAU SUJETA RATAN INGALE

JUDGEMENT

(1.) Heard. Rule. Returnable forthwith. By consent, taken out for hearing.

(2.) Non-applicant No. 1 present in person for herself and for non-applicant Nos. 2 and 3.

(3.) Mr. A.R. Sambre, learned Counsel for the applicant tenders on record the compromise deed and the affidavit in support of compromise deed which are taken on record and marked respectively as "X" and "Y".