NARAYAN R BHANDARE Vs. LAXIMIBAI MUKUND BHANDARE

JUDGEMENT

(1.) HEARD learned Counsel for both sides. Perused the record.

(2.) THE matter which should have been disposed of at the stage of admission, has unnecessarily remained pending for last six long years. The impugned order is passed by the Civil Judge, Sr. Division, Panaji in Special Civil Suit No. 76/83/B, which was a suit for partition of the property. It appears from the record that legal heirs of deceased defendant No.34 were shown as legal heirs of plaintiff No.13 and therefore, it was held that the entire suit for partition was abated as heirs of defendant No.33 were not brought on record.