BALKRISHNA PANDURANG HALDE Vs. YESHODABAI BALKRISHNA HALDE

JUDGEMENT

(1.) Heard learned counsel for Appellants and Respondents finally, at the stage of admission itself.

(2.) Admit.

(3.) Both these Second Appeals are preferred by the unsuccessful Defendants against the 'Common Judgment and Decree' dated 4th September 2013 passed by District Judge-1, Niphad, District Nashik, in Regular Civil Appeal No.177 of 2005 and Regular Civil Appeal No.206 of 2005.