ANURADHA VASANTRAO GHORPADE Vs. SAYAJIRAO TATYASAHEB GHORPADE

JUDGEMENT

(1.) Heard Mr. Gharte, learned counsel for the Applicant, and Mr. Killedar, learned counsel for the Respondents.

(2.) By this Revision Application, the Applicant is challenging the order dated 9th October 2015 passed by the Court of Civil Judge, Junior Division, Ichalkaranji, below "Exhibit-45" in Final Decree Proceedings No.12 of 2005.

(3.) The application at "Exhibit-45" was filed by the present Applicant to bring her name on record of the proceedings, being the only legal heir of her husband. It was stated that, her husband, who was party to the proceedings, has expired on 6th May 2007, during the pendency of the Final Decree proceedings and hence, it has become necessary to bring her name on record, as she has inherent right to get possession of the share of her husband in the suit property.