- (1.)All the I. As. are allowed.
(2.)Leave granted.
(3.)Respondent no. 1 filed an application for claiming mesne profits of the property known as Rajwade Mangal Karyalay by way of miscellaneous application no. 3 of 1982. The application was allowed with the following terms:
(A) The applicant is entitled to claim his 8/28th share in the amount of Rs. 10,30,000. 00.

(B) The opponents nos. 1 and 2 shall be entitled to have 8/28th share each in the amount mentioned above.

(C) The opponent nos. 3,4,5 and 6 shall get 1/28th share in the amount mentioned above.

(D) Parties are directed to pay court fees on the amount to the extent of their share in the abovesaid amount.

(E) The opponent no. 1 is directed to deposit an amount of Rs. 10,30,000. 00 in the court within two months from today.