SONALI ARVIND NADKARNI Vs. SNEHALATA ARVIND NADKARNI

JUDGEMENT

(1.) Admit. Heard finally by consent of the parties.

(2.) Late Arvind Puttappa Nadkarni was married to respondent no.1. Since both were not blessed by any issue, they adopted present appellant. Late Arvind Nadkarni left for heavenly abode on 20.12010.

(3.) Said Arvind Nadkarni executed a will dated 09.12.2010.