LAWS(BOM)-2015-6-259

PANDIT RAMCHANDRA KULKARNI Vs. SHRIKANT RAMCHANDRA KULKARNI

Decided On June 29, 2015
Pandit Ramchandra Kulkarni Appellant
V/S
Shrikant Ramchandra Kulkarni Respondents

JUDGEMENT

(1.) Heard the learned counsels appearing for the parties.

(2.) Admit on the following substantial questions of law.

(3.) It is not in dispute that Defendant No. 3 Sou Kamal Nagesh Inamdar died on 10.07.2007, whereas Defendant No.5 Sou. Suman @ Sumitra Sudhakar Kulkarni died on 22.07.2001. Two deaths have occurred during the pendency of Special Civil Suit No. 834 of 1994. It was a suit for partition and separate possession and the legal heirs of the concerned defendants were not brought on record before the trial Court. The trial Court passed a decree on 30.12.2009 and the Civil Appeal No. 175 of 2010 was partly allowed by the lower appellate Court on 20.06.2012.