SUNIL VITHALRAO SHINDE Vs. ALI SHAN NOOR MOHAMMAD

JUDGEMENT

(1.) All proceedings are arising out of common order dtd. 30/9/2023 passed by Civil Judge Senior Division, Aurangabad. For better understanding, the details are mentioned in tabular form:

(2.) All three proceedings were taken up for common hearing and disposal before Civil Judge Senior Division at Aurangabad, who allowed Civil M.A. No.2151/2021 and directed issuance of heirship certificate in name of Alishan and others in respect of immovable properties and succession certificate in respect of Alishan and others in respect of Fixed Deposits at Maharashtra Gramin Bank, whereas rejected Civil M.A. Nos.293/2023 and 294/2023.

(3.) The facts giving rise to present proceedings are summarized as under: