NARAYAN DATTARAO SONTAKKE Vs. NAGNATH DATTARAO SONTAKKE

JUDGEMENT

(1.) Rule. Rule made returnable forthwith.

(2.) Heard finally with consent of Mr. J. M. Murkute, learned Counsel for the petitioner and Mr. S. N. Lavekar, learned Advocate for respondent-sole.

(3.) Regular Civil Suit No.14 of 2016 came to be filed by the present respondent against the petitioner in the Court of learned Civil Judge, Senior Division, Gangakhed seeking partition and separate possession in respect of the suit property.