DEVANG MAHENDRA SHAH Vs. SHEETAL DEVANG SHAS

JUDGEMENT

(1.) In the above matter, there is an order passed on 30 th March, 2023 under which M/s. Shetgiri & Associates was appointed to value the properties at village Lenand Budruk Taluka Shapur, District-Thane:- Gat No.80, Gat No.81, Gat No.78, Gat No.75/2, Gat No.85, Gat No.94, Gat No.97, Gat No.102, Gat No.105, Gat No.104, Gat No.92 and Gat No. 82. In addition to this, Shetgiri and Associates were also appointed for valuing the property at village Khorninko, Taluka and District-Ratnagiri Gat No. 1219A.

(2.) As far as the valuation of the Ratnagiri property is concerned, M/s. Shetgiri & Associates has submitted their valuation report dtd. 2/6/2023. This valuation indicates that the total value of the land at Ratnagiri admeasures 5.98 hectares, as indicated in the 7/12 extract, would be approximately Rs.1.56 Crores. In the said property, as per the 7/12 extract, the Appellant Mr. Devang Mahendra Shah would have a share along with 4 other persons. Ms. Irani, the learned Counsel appearing on behalf of the Appellant has stated that the Appellant has 1/5th share in this Ratnagiri property.

(3.) As far as the valuation regarding the Shapur property is concerned, Mr. Amol Shetgiri has informed the Court that he is unable to do the valuation, as all the papers in relation to the property, including the litigation in relation thereto, if any, has not been submitted to him.