SMT. TULSABAI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith.

(2.) Heard finally with the consent of learned counsel for the respective parties.

(3.) Petitioner, who is the mother of respondent no. 3, is praying for quashment of the decree passed in Lok Adalat on 10.10.2015 by the Civil Judge, Junior Division & Panal Judge in Regular Civil Suit No. 90/2015.