SEEMA PRAKASH AUSEKAR Vs. LATA PRAKASH AUSEKAR

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With consent of parties, matter is taken up for final hearing at admission stage.

(2.) The petitioner takes exception to order dtd. 3/9/2025 passed by Civil Judge Senior Division, Pandharpur below Exhibit-150 in Civil Miscellaneous Application No.28/2021, whereby application filed by respondent no.2 seeking impleadment in Civil Miscellaneous Application No.28/2021 has been allowed.

(3.) The petitioner, respondent nos.3 to 5 filed Civil Miscellaneous Application No.28/2021 for grant of heirship certificate in respect of movable and immovable properties owned by Late Prakash Ausekar i.e. husband of petitioner and father of respondent nos.3 and 5. The respondent no.2 filed an application in Civil Miscellaneous Application seeking his impleadment as respondent claiming that he has right in one of the property for which heirship certificate has been claimed by petitioner. The Trial Court allowed said application observing that respondent no.2 claims to be owner of one of the property by virtue of sale deed executed by deceased Prakash and, therefore, his right and interest is involved in proceeding.