MANOHARLAL SANTRAM OBHAN Vs. RITA CHANDRA VIJAN

JUDGEMENT

(1.) Heard learned Advocates appearing for the respective parties.

(2.) Mr. Bhagwat, learned Advocate for Plaintiff / Executrix would submit that there are four contesting Defendants i.e. 4 branches. He would submit that in so far as the branches of Defendant Nos. 1, 2 and 3 are concerned, the Plaintiff has entered into Consent Terms with the legal heirs of the deceased and reconciled their disputes inter se amongst themselves. He would next submit that in so far as Defendant No. 4 is concerned, the present suit qua Defendant No. 4 will have to be proceeded with in this Court.

(3.) Mr. Bhagwat would inform the Court that original Defendant No. 1 - Krishan Manoharlal Obhan who is since deceased is survived by the legal heirs i.e. Defendant No. 1A - Anita Krishan Obhan, Defendant No. 1B - Arvind Krishan Obhan and Defendant No. 1C - Jatin Krishan Obhan. Anita is the Executrix and Plaintiff before the Court.