(1.) Rule in all the petitions. The learned Counsel for the contesting respondent nos. 2 to 5 waives service. Heard finally by consent of the parties.
(2.) All these petitions arise out of the common order passed in Special Civil Suit No. 89/2006/B between the parties. As such, they are being disposed of by this common judgment.
(3.) The brief facts necessary for the disposal of the petitions may be stated thus: Raghunathrao alias Raghuraj Deshpraphu was married to plaintiff no. 1-Sitadevi Deshprabhu on 09.05.1951. Prior to that, the parties had entered into a prenuptial agreement dated 07.05.1951, by which they had agreed for regime of separation of assets. Raghunathrao Deshprabhu died on 10.11.1987. The plaintiff no. 1-Sitadevi Deshprabhu has expired after filing of the suit. Raghunathrao Deshprabhu and Sitadevi Deshprabhu have two sons, Devendra and Jitendra and two daughters, Anjalika and Achaladevi. Anjalika is married to Satish Urgankar, while Achaladevi is married to Dilip Kulkarni. Sunita is the wife of Devendra, while Rupa is the wife of Jitendra.
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