BALASAHEB SONBA CHAVAN Vs. DILIP BABURAO RAJPUT

JUDGEMENT

(1.) This Letters Patent Appeal is directed against the judgment and order dtd. 19/10/2012 (hereinafter referred to as the "impugned order") passed by the learned Single Judge whereby Writ Petition No. 7895 of 2011 along with Civil Application 1762 of 2012 filed by Partner of the Appellant's father Mr. Sonba Anaji Chavan i.e. Mr. Dilip Baburao Rajput was partly allowed. Being aggrieved by certain findings given in the impugned order, the Appellant has filed the present Letters Patent Appeal.

(2.) Briefly the facts are:-

(3.) It is in backdrop of these facts and the rather chequered history, and the inter se dispute existing between the Appellant and Mr. Dilip Baburao Rajput that we proceed to decide the present Letters Patent Appeal.