SEEMA ABAJI GAIKWAD Vs. PRIYA SHANKAR AHIWALE

JUDGEMENT

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

(2.) The petitioner impugns order dtd. 15/2/2024 passed by 5 th Joint Civil Judge Senior Division, Satara below Exhibit-77 in Succession Application No.116/2020, thereby reissuing Writ of appointment of Commissioner as per order below Exhibit-34 to open locker and carry out commission with specific direction to respondents to provide customer keys to Bank Officer in order to complete work of commission.

(3.) Mr. Abhijit Kadam, learned Advocate appearing for petitioner vehemently submits that deceased Abaji Hiralal Gaikwad had self acquired agriculture lands. He was in business of jewellery. The Commissioner cannot be appointed for inspection of his lockers, wherein he use to preserve ornaments and valuable documents. The petitioner being wife of deceased, is alone entitled to operate lockers. In these circumstances, impugned order cannot be countenanced.