MARUTI DAGDU SONAVANE Vs. JANKU DAGDU SONAVANE

JUDGEMENT

(1.) THIS appeal was called out in the first sessions. None appeared for both the sides and therefore, matter kept back at 2.45 p.m. and matter is again called out.

(2.) I have gone through the impugned order and also the affidavits filed by the parties. The dispute pertains to the properties of Navalkar Wadi, Caves Road, Jogeshwari (E), Bombay-60. The suit is for administration of the said estate and the parties appear to be closely related.