SHANKAR SHRIDHARRAO DESHMUKH Vs. VYANKATESH SHANKARRAO DESHMUKH

JUDGEMENT

(1.) Heard.

(2.) Admission of this second appeal is opposed by the learned Advocate for the respondents relying upon recent judgment of Supreme Court reported in AIR 2006 SC 1975, Gurdev Kaur and ors. vs. Kaki and ors.

(3.) On the contrary, Learned Advocate Mr. Chaudhary has placed reliance on the judgment reported in 2001 (2) Mh. L. J. (S. C. ) 786, Santosh Hazari vs. Purushottam Tiwari.