YASHWANT ANANT FADTE Vs. SHANKAR RAGHU FADTE

JUDGEMENT

(1.) Since the main dispute is between the petitioners and the legal heirs of respondents No. 2, the petition is heard finally by consent of learned counsel for the petitioner and learned counsel for respondent No. 2(a) to 2(d). Remaining respondents are absent though duly served. Rule, returnable forthwith.

(2.) Mr. A. Naik, learned counsel waives notice on behalf of the respondent Nos. 2(a) to 2(d).

(3.) The point that arises for my determination is:-