VIDULA DNYANESHWAR NERLEKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this Interim Application the Applicant is appointed as guardian of the minor in respect of the movable and immovable properties and has sought permission to dispose of the property i.e. Flat No.0803, 8th Floor, Building 'O', Lakeshore Greens - Casa Elite, Lodha Palava, Kalyan, Dombivli (East) ("specific property") and for consideration to be received thereof out of which 1/3rd share will come to the share of minor girl and deposited in the account of the minor girl within a period of one week from the date of receiving the entire sale consideration for the specific property.

(2.) By an order dtd. 6/12/2019, this Court had noted that the specific property is jointly held in the name of the grandfather and late father Omkar Nerlekar and uncle Amrish Nerlekar. In case any income is derived from the specific property, the same was to be maintained in a separate account. The late Omkar Nerlekar had 1/3rd share in the said flat. The Petitioner would be entitled to receive 1/3rd income as derived from the said flat for the benefit of minor Yashvi and maintain the same in a separate account, till the said minor attains majority.

(3.) It was contemplated in the said order that the Petitioner shall give the specific property under leave and licence keeping the best interest of minor Yashvi in mind.