DNYANDEV RAMLAL PATIL Vs. SANJEEV BHAVLAL PATIL

JUDGEMENT

(1.) Heard learned Advocates for the respective parties at length.

(2.) The petitioner / original plaintiff, has filed RCS No.54 of 2006 on 27.4.2006, for seeking declaration and cancellation of will deeds dated 20.4.2001 and 16.11.2002.

(3.) It has been specifically contended in paragraph No.7 of the said suit plaint that the petitioner is in possession of the property, which is alleged to have been passed over to the respondents / defendants by virtue of the will deeds dated 20.4.2001 and 16.11.2002.