GULABRAO BALWANTRAO SHINDE Vs. CHHABUBAI BALWANTRAO SHINDE
LAWS(SC)-2002-11-28
SUPREME COURT OF INDIA (FROM: BOMBAY)
Decided on
November 12,2002
GULABRAO BALWANTRAO SHINDE
Appellant
VERSUS
CHHABUBAI BALWANTRAO SHINDE
Respondents
Cited Judgements :-
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IRUSUMALLA VARALAKSHMI VS. CHILAKAPATI RAJU [LAWS(APH)-2006-6-91] [REFERRED TO]
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MUKAT LAL VS. BOARD OF REVENUE FOR RAJASTHAN [LAWS(RAJ)-2017-11-202] [REFERRED TO]
JAGDISH VS. RADHESHYAM AND OTHERS [LAWS(MPH)-2017-12-223] [REFERRED TO]
N KRISHNAMURTHY VS. CORPORATION OF CITY OF BENGALURU [LAWS(KAR)-2019-8-88] [REFERRED TO]
RUKMANI DEVI VS. B. R. R. HOLDINGS PVT. LTD [LAWS(MAD)-2020-12-169] [REFERRED TO]
B.R.R.HOLDING PRIVATE LTD. VS. CHENNAI GARR TECH LIMITED [LAWS(MAD)-2020-5-71] [REFERRED TO]
DHAREPPA GURUPADAPPA DESHTHOT AND ORS. VS. SHANKAR SIDDAPPA HOLIKAMMANAVAR AND ORS. [LAWS(KAR)-2020-3-171] [REFERRED TO]
VASANTHIRI VS. GOVINDAN [LAWS(MAD)-2021-10-59] [REFERRED TO]
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JUDGEMENT
Ashok Bhan, J. -
(1.)Leave granted.
(2.)Plaintiffs, hereinafter referred to as the appellants, have filed this appeal challenging the final judgment and order dated 2nd February, 2001 passed by Bombay High Court Bench at Aurangabad whereby the High Court while allowing the appeal has set aside the judgment and decree passed by the Court below and held that defendant-respondent No. 1 as the absolute owner of entire suit property.
(3.)One Balwantrao Shinde (who died on 27th June, 1954) owned two suit properties, namely, Gat No. 441 Survey No. 204 admeasuring 2 Hectors 27 Acres at Tarsod, Taluka and District Jalgaon, Maharashtra and Gram Panchayat House Nos. 2 and 26 at Tarsod, Taluka and District Jalgaon, Maharashtra. Balwantrao Shinde married Anjanabai who died in the year 1940. After her death he married Chhabubai. Plaintiffs-appellants are the children from Anjanabai whereas the respondents are Chhabubai and her children. Appellants filed the suit for recovery of half share of the property left by Balwantrao Shinde whereas respondents claimed ownership of the entire property.
(2.)Plaintiffs, hereinafter referred to as the appellants, have filed this appeal challenging the final judgment and order dated 2nd February, 2001 passed by Bombay High Court Bench at Aurangabad whereby the High Court while allowing the appeal has set aside the judgment and decree passed by the Court below and held that defendant-respondent No. 1 as the absolute owner of entire suit property.
(3.)One Balwantrao Shinde (who died on 27th June, 1954) owned two suit properties, namely, Gat No. 441 Survey No. 204 admeasuring 2 Hectors 27 Acres at Tarsod, Taluka and District Jalgaon, Maharashtra and Gram Panchayat House Nos. 2 and 26 at Tarsod, Taluka and District Jalgaon, Maharashtra. Balwantrao Shinde married Anjanabai who died in the year 1940. After her death he married Chhabubai. Plaintiffs-appellants are the children from Anjanabai whereas the respondents are Chhabubai and her children. Appellants filed the suit for recovery of half share of the property left by Balwantrao Shinde whereas respondents claimed ownership of the entire property.
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