SUKHDEO AMBUJI BAHAKAR Vs. SAVITA GAJANAN KALNE

JUDGEMENT

(1.) Heard Advocate Mr. V. M. Deshpande for the appellants and Advocate Mr. S. P. Kshirsagar with Advocate Mr. S. D. Khati for the respondent

(2.) In support of the appeal, learned Advocate Mr. Deshpande has pressed two grounds though many are written in the memo of appeal.

(3.) First ground is based on facts namely whether the branch of Shaligram s/o Ambuji Bahakar is sought to be represented by arraying only Maroti, one amongst sons of Shaligram when it is an admitted position that other legal representatives who are having share are alive.