SUBHASH KISAN Vs. ABHYANKAR JAGANNATH MOTIRAM

JUDGEMENT

(1.) The petitioner's witness no.1 - Subhash Kisan More is present in court. He has been administered oath. He has confirmed the contents of the affidavit in lieu of examination in chief tendered today to be true and correct. He has also accepted the contents of the affidavit in lieu of examination in chief notarised on 8/1/2026 as true and correct. Affidavit in lieu of examination-in-chief of the petitioner's witness no.1 - Subhash Kisan More is taken on record and is marked as Exhibit- 'P-1'.

(2.) The documents as per Part I of the Schedule to the affidavit of documents dtd. 10/11/2025 are produced on record. Respondent no. 1 has filed affidavit of admission and denial dtd. 20/11/2025.

(3.) By order dtd. 14/1/2025 the petition is directed to proceed ex-parte against respondent nos. 2, 3, 5 to 12. Respondent no. 4 as appeared and filed written statement. Thereafter respondent no. 4 is not present.