MADHUSUDAN MADHAVJI MOOLANI Vs. PRAKASH MADHAVJI MOOLANI

JUDGEMENT

(1.) I identify my signatures on these affidavits in lieu of examination in chief. What is stated by me in my affidavits is true and correct.

(2.) Mr.Raheja, learned counsel appearing for the plaintiff tenders affidavit in lieu of examination in chief of Ms. Kaumudi Lalji Chinai dtd. 27/4/2018 and further affidavit in lieu of examination in chief dtd. 10/12/2018 under Order 18 Rule 4 of the Code of Civil Procedure, 1908. He also tenders Will and Codicil.

(3.) Affidavit in lieu of examination in chief dtd. 27/4/2018 and further affidavit in lieu of examination in chief dtd. 10/12/2018 are taken on record and shall be treated as evidence under Order 18 Rule 4 of the Code of Civil Procedure, 1908.