KETAN NETAJI SUTAR Vs. SUREKHA NETAJI SUTAR

JUDGEMENT

(1.) Heard learned Counsel Mr. Bodake on the point of admission of Appeal.

(2.) Perused the impugned judgment as well as oral and documentary evidence adduced before the lower Court.

(3.) Admittedly, respondent No.1 is a legally wedded wife of Netaji Sutar (for short 'deceased') while the appellant No.2 claims to be the second wife of deceased, who died on 9/6/2010.