LAWS(BOM)-2018-1-208

TARABAI DAGDU NITANWARE Vs. NARAYAN KERU NITANWARE

Decided On January 15, 2018
Tarabai Dagdu Nitanware Appellant
V/S
Narayan Keru Nitanware Respondents

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned counsel for the respondent.

(2.) Rule.

(3.) Rule returnable forthwith with the consent of both parties and the petition is heard finally.