RANJANA Vs. SUNITA SANJAYKUMAR LANDGE

JUDGEMENT

(1.) The present appellantsoriginal petitioners, by way of this appeal, have challenged the judgment dtd. 15/7/2022 in Misc. Civil Application (MCA) No.381 of 2020 passed by the Civil Judge Senior Division, Ambajogai, District Beed, whereby their application is returned under Order VII Rule 10 of Code of Civil Procedure (CPC) for filing it to the Court having proper jurisdiction.

(2.) The background facts are as under The appellants have filed MCA No.381 of 2020 on 11/10/2019 in the Court of Civil Judge Junior Division, ParliVaijnath for getting Heirship Certificate in respect of the deceased Sanjaykumar Dattatray Landge under Sec. VIII of the Bombay Regulation Act, 1827, being the legal heirs. The present respondentsoriginal objection petitioners, in response to the paper publication, appeared in the said application and raised the contention by opposing the claim of the present appellants. Since the application was contested, the proceedings were transferred to the Court of Civil Judge Senior Division, Ambajogai.

(3.) The learned Civil Judge Senior Division i.e. the learned trial Court, by conducting the trial, after adducing evidence by the parties, returned the proceedings for filing it to the Court of proper jurisdiction as mentioned above. Hence, this appeal.