JAWAHAR PREMRAJ MUTHA Vs. RAMESH PREMRAJ MUTHA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of learned Counsel for the parties, the matter is taken up for final hearing at the stage of admission.

(2.) The respondents herein filed application under Section 372 of the Indian Succession Act and after recording the evidence and hearing the parties, by reasoned order, the application filed by the respondents came to be allowed on 05-06-2006. Clause (ii) of the operative order reads thus :

(3.) Being aggrieved by the judgment and order dated 05-06-2006 passed by the Joint Civil Judge, Senior Division, Ahmednagar in Civil Misc. Application NO. 265 of 1999, the revision applicant herein, filed Regular Civil Appeal No. 197 of 2006. The said appeal came to be dismissed on 20-08-2008. Hence, this Civil Revision Application.