PADMAVATI S. KOTIAN Vs. MARUTI GOVIND BELOSE

JUDGEMENT

(1.) Subject to filing of certified copy of the decree and removing the office objections within one week after the certified copy is available from the trial Court, the appeal is admitted. Mrs. Thadani waives notice and by consent the appeal is taken on board for final disposal.

(2.) Heard learned Counsel for both the parties.

(3.) The appellant-plaintiff had filed the suit for the following reliefs:-