KESHARBAI @ PUSHPABAI EKNATHRAO NALAWADE Vs. TARABAI PRABHAKRRAO NALAWADE
LAWS(SC)-2014-3-79
SUPREME COURT OF INDIA
Decided on March 27,2014

Kesharbai @ Pushpabai Eknathrao Nalawade Appellant
VERSUS
Tarabai Prabhakrrao Nalawade Respondents

JUDGEMENT

- (1.)It has been brought to our notice that in paragraph 22 of the judgment delivered on 14th March, 2014 in Civil Appeal No. 3867 of 2014 [Arising out of Special Leave Petition (Civil) No. 27916 of 2009], the sentence "The judgment of the Trial Court is confirmed on Issue No III also." needs to be deleted. We order accordingly.


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