SHALAN SHANKAR VELANKAR Vs. SHREEKANT SHRIKRISHNA OKA

JUDGEMENT

(1.) On 3/9/2019, this Court passed the following order:-

(2.) Thereafter the matter was listed on 23/2/2023 on which date it was adjourned to today.

(3.) I have heard Mr. Rajesh Shah, learned Advocate for Plaintiffs in Suit No. 4151 of 1996 and for Defendants in Testamentary Suit No. 46 of 1998 and Mr. Prathamesh Kamat, learned Advocate for the Plaintiff in Testamentary Suit No. 46 of 1998 and for the Defendants in Suit 4151 of 1996. Evidence in both the above proceedings is being recorded in common before the Court Commissioner. Both the learned Advocates have drawn my attention to the additional affidavit of documents of Defendant No. 2 - Sandhya Shrikant Oka dtd. 1/7/2021 and the Schedule-I appended thereto. Part-I of the schedule refers to 36 documents from Sr. No. 1 to Sr. No. 36. Vide above order dtd. 3/9/2019, document at Sr. No. 1 has been marked as Exhibit D-20. The remaining documents are to be marked in evidence for which the parties are before me today. For convenience of Court, the Plaintiffs have submitted a statement of admission and denial of the remaining documents . That apart, both parties have also submitted a common index of marked documents along with the affidavit of evidence of Defendant Nos. 1 and 2.