SANDEEP B. SHETGAONKAR Vs. SANJANA S. SHETGAONKAR

JUDGEMENT

(1.) Rule, made returnable forthwith. The learned counsel for the respondent waives service. Heard finally by consent of parties.

(2.) The petitioner, who is the one of the interested parties in the Inventory Proceedings is challenging the order dated 25/6/2018 passed by the Inventory Court appointing the petitioner as the Head of the Family (HOF). The inventory proceedings are filed by the respondent, who is the estranged wife of the petitioner.

(3.) The respondent filed an application seeking appointment of the petitioner as the Head of the Family, which application was opposed by the petitioner on various grounds. By the impugned order, the Inventory Court has found that the petitioner has not made out any ground for 'exoneration', as prescribed by law and the petitioner being the son of the deceased Estate Lever is, therefore, appointed as Head of the Family.