ARUNA GAUTAM KAMBLE Vs. RAMPRATAP MALPANI MUKBADHIR VIDYALAYA

JUDGEMENT

(1.) Heard finally by consent of the learned counsels for the parties.

(2.) The applicants have impugned a common judgment and order dtd. 9/6/2020 of the learned Principal District Judge, Nanded, passed in Regular Civil Appeal No.33 of 2014 filed by the applicants and Regular Civil Appeal No.18 of 2014 filed by the respondents.

(3.) The applicants and respondents are claiming the heirship/successor of Gautam Kambale.