NAMDEO SHIVRAM REDIJ Vs. VISHWANATH SHIVRAM REDIJ

JUDGEMENT

(1.) Heard learned Senior Advocate Shri.Atul Damle instructed by learned Advocate Shri.S.S.Kanetkar for the Appellants and learned Advocate Shri.Sanjiv Sawant a/w learned Advocate Shri.Abhishek Matkar for Respondent Nos. 1(B) to 1(F).

(2.) The substantial questions of law raised in this Appeal are ;

(3.) There are concurrent findings that suit properties are joint family properties and shares have been declared by the Courts below. So additionally, this Court has to see ; whether those concurrent findings can be upset by this Court.