VIJAYA SHRIKANT REVALE Vs. SHIRISH SHRIKANT REVALE

JUDGEMENT

(1.) Admit. The respondents, who are present in-person in the Court, waive service. The appeal is forthwith taken up for hearing and final disposal, by consent and on the request of both the parties.

(2.) Affidavits of the respondents, i.e. two sons and one daughter of the missing person are produced. Learned counsel for the appellant/wife of the missing person submits that the respondents/children are present in the Court and they are supporting the case of the appellant and their affidavits be taken on record. The affidavits are taken on record.

(3.) In this appeal, Judgment and Order dated 9-2-2015, passed by Civil Judge, Junior Division, Khalapur, rejecting the application filed under Section 372 of the Indian Succession Act (for short, "the Act") is challenged by the appellant, i.e. the mother of the respondents.