Bombay High Court
Dr. Padmaja Sunil Patil vs Smt Pramodini Ratnakar Chogle And ... on 26 August, 2021
Author: G.S. Patel
Bench: G.S. Patel
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
SUIT NO. 11 OF 2016
Dr. Padmaja Sunil Patil .. PLAINTIFF
V/S.
1.Ratnakar Vasantrao Chogle
~ (now decesased)}
1(a)Pramodini R.Chogle
2.Mandar Ratnakar Chogle . _ DEFENDANTS
CONSENT TERMS
The parties hereto have mutually and amicably settled the disputes and
differences amongst themselves and arrived at the following terms:
- Agreed, declared and confirmed that, alongwith the Defendants the Plaintiff,
is entitled to her proportionate share in the Suit properties being EXHIBIT
"B" and EXHIBIT "C" to the Plaint, being the legal heir and representative of
Late Ratnakar Vasantrao Chogle. List of the properties as mentioned under
EXHIBIT "B" is also reproduced enclosed herewith for ready reference. As
EXHIBIT "C" to the Plaint pertains to other credits the script of the same is
not provided.
EXH "B"-HC SUIT 11 OF 2016
« Final Plot No. 307, bearing Survey No, 129/E, admeasuring 260 Sq.Mtrs.
° Final Plot No.177, bearing Survey No. 527/E, admeasuring 844.70 Sq.Mtrs.
: Final Plot Ne. 317, bearing Survey No. 527/E, admeasuring 1847.40 Sq.Mtrs.
° Final Plot No. 680-B,, bearing Survey No. 527/E, admeasuring 1035 Sq.Mirs.
¢ Final Plot No. 253, bearing Survey No. 313/E, admeasuring 328.20 Sq.Mtrs.
* Final Plot No. 300, bearing Survey No. 313/E, admeasuring 830.90 Sq.Mtrs.
° Final Plot No. 319, bearing Survey No. 319/E, admeasuring 430.10 Sq.Mtrs.
» Final Plot No, 268, bearing Survey No. 516/E, admeasuring 472.80 Sq.Mtrs. e
« Final Plot No. 268, bearing Survey No. 515/E, 1 to 5 admeasuring 559.10 Sq.Mtrs.
Qo PRES
Survey No.34A, Hissa No.11, admeasuring, 1 Acre 34-1/2 Gunthas
Survey No.4§, Hissa No.3, admeasuring, 1 Acre 3.2 Gunthas
Survey No.45, Hissa No.4, admeasuring, 22.75 Gunthas
Survey No.34/6 , admeasuring, 4 Acres io Gunthas
Survey No.34/8, admeasuring, 2 Acre 9 Gunthas
Survey No.48/3, admeasuring, 2 Acre 9 Gunthas
Survey No.48/3, admeasuring, 2 Acre 39 Gunthas
Survey No. 14 Hissa No.3 Corresponding Survey No.62/s, admeasuring 29-3/4 Gunthas ie.
3009.85 Sq.Mtrs. including F.P.No.631, admeasuring 422.40 Sq.Mirs. and F.P.No.687,
admeasuring 440 Sq.Mtrs. of Village-Shimpoli, Tal.Borivali, Mumbai Suburban District
S.No.4 Hissa No.6 corresponding §.No.69/S, admeasuring about 5-1/4 Gunthas Le. 531.15
Sq.Mtrs. including F.P.No.689 admeasuring 453.30 Sq.Mtrs and /or F.P.No. 655 ,
admeasuring 368 Sq.Mtrs of Village Shimpoli, Ta.Borivali, Mumbai Suburban District
§.No.13 Hissa No.8 corresponding Survey No. 67/S admeasuring about 9 Gunthas i.e. 910
55 Sq.Mtrs including F.P.No. 684, admeasuring 1204.20 Sq.Mtrs and or F.P.No.691,
admeasuring 1275 Sq.Mtrs. of village Shimpoli, Taluka Borivali, Mumbai Suburban District
S.No.36, Hissa No.2 corresponding CTS No.251/B admeasuring about 1 Acre 29-1/2
Gunthas of village borivali, Tal.Borivali, Mumbai Suburban District.
Agreed, confirmed and declared that, Suit made absolute in terms of these
consent terms.
Agreed, declared and confirm that, subject to the allocation and distribution of
gains and benefits as specified herein below, the Suit would stand disposed of
as per these Consent Terms.
Agreed, confirmed and declared that, within a period of 2 years from the date
of execution of these terms, the Plaintiff and Defendants would jointly
undertake the development project over the segment of 721 Sq.Mtrs forming
the part and parcel of the property bearing S.No.36 H.No.2 Corresponding
CTS No. 251/B situated at Village borivali, Tal.Borivali. And upon completion
of the development project, the ratio of sharing in the profits, of the Plaintiff
would be 35% and that of the Defendant No.2 would be 65%. In the event the
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Plaintiff and Defendant No.2 assigned the Development project of the above
said property to the outside developer and receive security deposit towards the
same then in that event the proportionate acceptance of the security deposit
would remain same in the ratio as 65% and 35%. Further, in such an
eventuality the Plaintiff shall refund an amount of 150,00,000/-(without
interest) to the Defendant No.2 from and out of her security deposit receipts.
Agreed, confirmed and declared that, within a period of 4 years from the date
of execution of these terms, the Plaintiff and Defendants would jointly
undertake the development project over the segment of 3080 Sq.Mirs forming
the part and parcel of S.No.36 H.No.2 Corresponding CTS No. 251/B situated
at Village Borivali , Tal.Borivali. In the development project, the ratio of profit
sharing of the Plaintiff would be 35% and that of the Defendant No.2 would be
65%. In the event the Plaintiff and Defendant No.2 assigned the Development
project of the above said property to the outside developer and receive security
deposit towards the same then in that event the proportionate acceptance of
the security deposit would remain same in the ratio as 65% and 35%. Further,
in such an eventuality the Plaintiff shall refund an amount of 250,00,000/-
(without interest) to the Defendant No.2 from and out of her security deposit
receipts.
Agreed, confirmed and declared that, excluding the TDR of 312 Sq.Mtrs. from
and out of the total TDR which is about to be generated in respect of segment
admeasuring 2492.90 Sq. Mirs forming the part and parcel of S.No.36
H.No.2 Corresponding CTS No. 251/B situated at Village Borivali, Tal.Borivali,
the Plaintiff and the Defendant No.2 shall be entitled to the proportionate
sharing of 35% and 65% respectively.
Agreed, confirmed and declared that, as and by way of advance payment,
towards the execution of aforesaid terms fitted in clause 3(a) to 3(c), the
Defendant No.2 agrees to pay the advance payment of Rs.400,00,000/-(in
words rupees four crores) to the Plaintiff by diverse payment modes: i. Three
Demand Drafts of Indian Bank dated 20.08.2021 bearing Nos. 629268 and
629269 for an amount of Rs.99,00,000/- each, and another DD bearing No.
62970 for an amount of Rs. 2,00,000/- [aggregating the sum of
Rs.200,00,00/-(in words Rupees Two Crores only)] i. Two Demand Drafts of
Punjab and Sind Bank dated 23.08.2021 bearing Nos. 194989 and 19490 for
an amount of Rs. 75,00,000/- [aggregating the sum of Rs. 150,00,000/- Gin
words Rupees One Crore Fifty Lacs only)] and iii. One Cheque dated
09.09.2021 [bearing No.000150] of Punjab and Sind Bank drawn in favour of
Padmaja Sunil Patil for an amount of Rs. 50,00,000/- [ in words Rupees Fifty
Lacs only] The Plaintiff acknowledges the Receipt of Rs. 350,00,000/- being
part and parcel of advance payment amount , prior to signing of these
consent terms. The said advance amount will be adjusted towards the share of
the plaintiff after completion of Development.
Agreed and declared that, the afore mentioned advance amount shall be
adjusted towards the plaintiff share in the projects upon completion of either
of the projects (whichever is earlier) as described in clause 3(ajand 3(b)
above:;. It is further clarified that in the event the Plaintiff and the Defendant
No.2 unable to undertake and or complete the development project over the
properties mentioned above in para 3(a) and 3(b) within period of 5 years
from the date of signing of these consent terms, then in that event, the
Plaintiff and the Defendant would be at liberty to dispose of their
proportionate share by conveying the same to the third party and there upon,
the Plaintiff would refund the advance amount of Rs. 400,00,000/-(without
interest) to the Defendant No.2 from the gain which she would may stand
receive by disposing her proportionate share in both properties. ev
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° Agreed, confirmed and declared that, the Defendant No.1 (a) herein shail
extend every cooperation and shall provide her no objection at the sooner,
subsequent to approval of these terms, to get recorded, the name of Plaintiff
and the Defendant No.2 to the PR Card pertaining to the properties
mentioned herein above in para (3)(a) to (3)(c). Copy of the Application made
to CTSO for recording names of the Plaintiff and the Defendant No.2 to the PR
card of the afore said properties is enclosed herewith as ANNEXURE "2"
¢ Agreed, confirmed and declared that, as far as the old House bearing House
No.289, Babhai, Borivali (W) is concerned, the Plaintiff shall be entitled to
_receive and to have and to hold 50% share in the built up area over and above
900 Sq.ft. which shall be generated upon redevelopment of the property.
« Also provided that, the parties shall not let out or convey the segment of the
property in House No. 289 , Babhai-Borivali, which they shall be receiving in
the manner as aforesaid, without the consent in writing of each other.
« Agreed, confirmed and declared that, within a period of 30 days from
approving the terms as set out herein, the Defendant No.2 shall convey, in the
well intact (single piece) form, to the Plaintiff, the land segment of 5 Gunthas
(around 508.85 Sqr.Mtrs) paternally inherited by and belonging to
Mrs.Pramodini R.Chogle, , forming the part and parcel of the property being
S.No.119/2, which totally admeasures 2350 Sq.Mtrs. situated at village
Kegaon, Uran, District- Raigad; provided ahead that, the Plaintiff shall bare
the entire expenditure towards execution of transfer, including payment of
stamp duty, registration charges, Attorney Fees etc. The Defendant No.1 (a)
and Defendant No. 2 shall not object to the said transfer. Copy of the title
documents and plan is enclosed herewith as ANNEXURE "2".
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¢ Agreed, confirmed and declared that, save and except whatever is envisaged in
terms of clause 3(a) to 3(i) above; the Testamentary Petition No. 1356 OF 2017 /
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would also stand disposed of in view of these Consent terms. Bult NO 232/20 L7 he
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(25-0@: 2024 as
» Agreed and declare that, the Plaintiff shall not object to get disposed of, by
consent, the Criminal Application (for quashing) No. 688 OF 2016 filed by the
Defendant No.2 , seeking quashing of FIR No.56 OF 2014 filed by the Plaintiff
against the Defendant No.2 with EOW, Mumbai.
« Agreed and declare that, the terms of settlement as set out in clause 3(a) to 3
(i) herein above shall be treated and confirmed as full terms, finally
foreclosing all the rights, title, claims and interests of the Plaintiff, which
would may be accruable by way of succession and inheritance in the suit
properties being described under EXHIBIT "B" and EXHIBIT "C" to the
Plaint subject to compliance of clause no. 3{a) to 3(i) by the Defendants in
stipulated time.
- Agreed, confirmed and declare that, all the previous writings including the
MOU dated 11.01.2017 signed and executed by and between the Plaintiff and
the Defendant No.2, settling the rivalry, shall be deemed as modified as those
terms can be treated as modified in the light of these terms. The Defendant
No.2 agrees accepts and confirms execution MOU dated 11.01.2017. Copy of
the said MOU is enclosed herewith as ANNEXURE "3".
e Agreed, confirmed and declared that the shop at being Room No.1, Ektanagar,
Sundernagar, Off Link Road, Near Mahaveer Nagar Signal, Bandarpakhadee, We
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Kandivali (West), Mumbai-67 has purchased from the funds provided by the
Plaintiff and the Defendants confirms that the said shop solely belongs to the
plaintiff as sole owner. The Defendant undertakes that, in the event, the above
mentioned property is to be transferred the Defendant No.1 & 2 shall provide
the NOC
Agreed and declare that, upon accomplishment of the terms of settlement as
set out under this writing, the Plaintiff shall not raise any claims in future in
any of the properties found to be standing in the name of (late) Ratnakar
Vasantrao Chogle and the Defendant No. 1(a) Pramodini Ratnakar Chogle or
in respect of any properties found to be standing jointly, either in the name of
Mandar Ratnakar Chogle and Ratnakar Vasantro Chogle or Mandar Ratnakar
Chogle and Pramodini Ratnakar Chogle i.e. the Defendant No.1 (a) herein.
Agreed and declare that, the terms of settlement as set out herein above shall
be binding on all the legal heirs, representatives, executors, agents and assigns
of the Plaintiff and Defendants.
Agreed and declared that, if either of the parties act in defiance to or in
derogation to these terms of settlement, the agerieved party shall be having
liberty to pursue the appropriate recourse whichever is available in law (Civil
or Criminal), for raising and enforcing the respective claims against each
other.
All costs, charges and expenses incidental to these proceedings shall be borne
and paid by the Plaintiff and the Defendants in their independent capacity. a
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Ordered that, Court fees to be refunded by the concerned office in accordance
with law upon producing the authenticated copy of the order with the
appropriate Application by the Plaintiff.
The above Suit stands disposed of as de
Decree to be drawn accordingly.
No order as to cost.
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DATED THIS 25
ADVOCATE FOR
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creed as per the above consent terms.
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ANDHER) WEST, GREATER MUMBAL GR.MUMGAL MUMBAI SUBURBAN, MANARASHTRA.
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263, BAHRAL VILLAGE, 289, BABHALVILLAGE, RORIVALL WEST, OREATER MUMBAIGR MUMBAI MUMBAI SUBURBAN, BORIVALD WEST, GREATER MUMBAI, GR MUMBAI, MUMBAT SUBURBAN, MAHARASHTRA, 400092 MAMARASHTRS. 400092 Feet Ge / REGISTRATION NO: Binh fake. / DATE OF REGISTRATION: W206; 29-9927 7-000838 25-03-2636 SHT | REMARES (18 ANY): DRG? BHC wary feeupe Rake / DATE OF ISSUE: friite Grort wien] y ISSuinc AUTHORITY 28-05-2086 ame CET 8 CH) SUS-REGISTAAR (HIREN & DEATH} MUNICIPAL CORPORATION OF GREATER MUMBAL A CENTRAL WARD Pee ART SIR eT PRNAT UPDATED ON:
21 6-00-28 "THIS IS A COMPUTER GENERATED CERTIFICATE WHICH CONTAINS FACSIMILE SIGNATURE OF THE ISSUING AUTHORITY"
THE GOVT. OF INDIA VIDE CIRCULAR NG. 1/12/2014-VS(CRS} DATED 27 JULY-2015 BAS APPROVED THIS CERTIFICATE AS A VALID TEGAL DOUCMENT FOR ALL OFFICIAL PUBPOSES, THE AUTHENTICITY OF THIS CERTIFICATE CAN BE VERIFIED FROM THE WEBSITE CRSORGEGOVIN, THE REGISTRATION NUMBER 15 UNIQUE TO RACH EVENT. * getter gee anit yeql era Head? Vet aT / ENSURE REGISTRATION OF EVERY IIRTIEAND DEATH! Le aRGERIA Ald FT aT Fae:
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OF Merteanteh | WHEW : Cocco sit arate ufinm sea ee Remy Bac. careen, attic aid, cite (9), BRE - Nee 0 (2, 2 78 JUL 2021 ne men [eh Sar j unis tg ee Spree 5 BRE anges ciara om, LEO T submit that this Affidavit-cum-Indemnity Bond is executed by me for submitting it before the Hon'ble City Survey Officer, Borivali, Natakwala Lane, Borivali (West), Mumbai ~ 400 092, for recording my name and the names of other legal heirs on property card in respect of the ancestral property, being ALL THAT piece and parcel of land bearing C.T.S. No.251/B, of Village Borivali, Taluka Borivali, Mumbai Suburban District, Mumbai, total area admeasuring 6458.9 sq.mtrs. as rectified, (hereinafter referred to as "the said Property"}; and more particularly described in the state that the property card in respect of the abovesaid 4 : y stands in the name of Late VASANT MUKUND CHOGLE, R vit, (1) SMT. SULOCHANA VASANT CHOGLE, (2) SHRI LILADHAR VASANT CHOGLE, () SHRI RATNAKAR VASANT CHOGLE, (4) SHRI ARUN VASANT CHOGLE, (5) SMT. VIJAYA RAMRAO SAMBHARE, (6) SMT. PRAMILA SURESH MARKETKAR, (7) SMT, DRANLATA ASHOR NAIK & (8) SMT. PUSHPALATA SANJAY PARALKAR, as the only surviving legal heirs and claimants in respect of the said property and.
on Sh , at Mumbai, died intestate, leaving behind therefore they have their undivided equal share & right in the said property.
} further state that hence SHRI RATNAKAR VASANT CHOGLE (son of Late VASANT MUKUND CHOGLE), has his share in the said property.
I further state that SHRI RATNAKAR VASANT CHOGLE {son of Late VASANT MUEKUND CHOGLE), expired on 3 10.03.2016, at Mumbai, died intestate, leaving behind him viz.
(i) SMT. PRAMODINI RATNAKAR CHOGLE (Widow/wife), (2) MR. MANDAR RATNAKAR CHOGLE (son) & (3) MRS. PADMAJA SUNIL PATIL (maiden name: Ms. PADMAJA RATNAKAR CHOGLE) (Married Daughter), as the only surviving legal heirs and claimants in respect of the said property and there is no any other legal heirs except mentioned hereinabove and therefore we being the legal heirs, we have our undivided equal share and right in the share of deceased property.
Our relationship with deceased is given below:-
Name Relationship with deceased RATNAKAR VASANT CHOGLE oS # SMT. PRAMODINI RATNAKAR Widow/wvite *" CHOGLE @Q} MR. MANBDAR RATNAKAR Son CHOGLE
3) MRS. PADMAJA SUNIL PATIL Married Daughter (maiden mame: Ms. PADMATA RATNAKAR CHOGLE} i pray to the Hon'ble City Survey Officer, Borivali, Natakwala_ Lane, Borivali (West}, Mumbai ~ 400 692, and/or any "other competent authorities to be pleased to record the names of legal heirs viz. (1) SMT. PRAMODINI RATNAKAR CHOGLE, @) MR.
MANDAR RATNAKAR CHOGLE & @G) MRS. PADMAJA SUNIL PATIL, on the property card of the said property.
1 indemnify and keep indemnify the Hon'ble City Survey Officer, Borivali, Natakwala Lane, Borivall (West), Mumbai ~ o7 4 400 092, and/or any other competent authorities and the Subordinate Staff thereof against any loss, damage, claim, counter claim, costs, consequences, proceedings, that may arise out recording the names of abovesaid legal heirs on the property card on the basis of this Affidavit cum Indemnity Bond.
Whatever stated hereinabove is true and correct to the best of my knowledge and belief. If any of the contents of this affidavit-cum- indemnity bond proved to be false, then I shall be Hable for prosecution U/s.193(2), 199, 200 of L.P.C. IN WITNESS WHEREOF, I, the abovenamed Executant has set and subscribed my hands to this Affidavit-Cum-Indemnity Bond on this _. day of August, 2021, SIGNED AND EXECUTED BY 3 THE WITHINNAMED "EXECUTANT™ 3 ma MIR. MANDAR RATNAKAR CHOGLE } Executant BEFORE ME .
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eR ating ek ee BORER UMD No. > He SRT ATT WE {J ADGRESS OF THE DECRASED AT THE TIME Of '289, BABHAD VILLAGE, SORIVAL WEST, GREATER MUMBAI GR MUMBAL MUMBAI SUMURBAN, MAHARASHTRA 400092 Hicth getis PRECISTRATION NG: -- DUNG. DSOITE-OOITS 25 /PEMARRG 1 ANY DRIAE BAC wary feeurar Teaies 7 DATE GF ISSUE:
28-03-2016 *THIS 16.4 COPPTOATH WHOLE APPROVED ED THUS CERATFICATE AS & VALID ERGAL THE AUTHENTICIT? OF THIS CERTINGS SAN BE TRE REGISTRATION NUMBER IS UNIQUE TO BACK RVENT + yates cer a apt aeer aeons wt Bo" ) ERSULR MEGRUTRATION 08 BURR BERTH AND DEATE GENERATED SIGRATURE OF THE CONT. 08 INDIA VINE CIRCULAR ND, PA2OLLVSIENS) HATED F7ULY 2635 HAS TNSTIOCT MUMBAL SUBURBAN 09 STATEAINION TERRITORY Ave 7 SERENE ALE af TROY: PLACE OF DRATHE:
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aS aR BSS HSL "UFEE Se Beso) WRIA Sgier eorakery, es lg ae oon Sg 27 JUL 2071 DEED OF GIFT THIS DEED OF GIFT made and entered into at Mumbai, on this ss day of , 2021, BETWEEN SMT. PRAMODINI RATNAKAR CHOGLE, aged years, an Adult, Indian Inhabitant, residing at 289, Babhai Village, L.T. Road, Borivali (West), Mumbai -- 400 692, hereinafter called "THE DONOR"
(which expression shall unless it be repugnart to the context or meaning thereof be deemed to mean and include her legal heirs, executors, administrators and assigns) of the FIRST PART;
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28 JUL 202) * Se AND MRS. PADMAJA SUNEL PATIL, aged _ years, also Adult, Indian Inhabitant, residing at cow , hereinafter called "THE DONEE" (which expression shall unless it be repugnant to the context or meanimg thereof be deemed to mean and include her legal heirs, executors, administrators and assigns) of the SECOND PART; AND MR. MANDAR RATNAKAR CHOGLE, aged __ years, also Adult, Indian Inhahitant, residing at 289, Babhai Village, L.T. Road, Borivali (West), Mumbai -- 400 092, hereinafter called "THE CONFIRMING PARTY" (which expression shall unless it be repugnant to the context or meaning thereof be deemed to mean and include his legal heirs, executors, administrators and assions) of the THIRD PART;
WHEREAS:
G@) The Donor herein SMT. PRAMODINI RATNAKAR CHOGLE and her son MR. MANDAR RATNAKAR CHOGLE, the Confirming party herein, are jointly in use, occupation, possession and absolute owners and well and sufficiently entitled to ALL THAT piece and parcel of Agricultural Land bearing Survey No.119, Hissa No.2, of Village Kegaon, Taluka Uran, District Raigad, area (t-~ PR cheqle as
(i) (ili) {iv} admeasuring 22 Gunthas. Therefore the Donor herein SMT.
PRAMODINI RATNAKAR CHOGLE has her 50% share in the said property (i.e. 11 Gunthas) and her son MR. MANDAR RATNAKAR CHOGLE, the Confirming party herein, has his 50% share in the said property (1.e. 1] Gunthas).
The name of Donor herein SMT. PRAMODINI RATNAKAR CHOGLE and her son MR. MANDAR RATNAKAR CHOGLE, the Confirming party herein, are appeared/ recorded on the property card of the said property.
The Donee MRS, PADMAJA SUNIL PATIL (maiden name:
Ms. PADMAJA RATNAKAR CHOGLE), is related to the Donor as her MARRIED DAUGHTER.
The Donor desires to grant her share in respect of the Property being ALL THAT piece and pareel of Agricultural Land bearing Survey No.119, Hissa No:2Z, of Village Kegaon, Taluka Uran, District Raigad, area admeasuring 5 Gunthas, out of 11 Gunthas to the Donee as GIFT in consideration of natural love and affection subject to the conditions hereinafter mentioned and the Confirming party herein also agreed and consented for the same.
NOW THIS DEED WITNESSETH that the Donor, without any monetary consideration and in consideration of natural love and affection which the Donor bears to the Donee doth hereby freely and voluntarily grant, transfer and convey by way of gift her share in respect of said Property, being ALL THAT piece and parcel of Agricultural Land bearing Survey No.119, Hissa No.2, of Village Kegaon, Taluka Uran, District Raigad, area admeasuring 5 Gunthas, out of 11 Gunthas, (hereinafter referred to as "the said property"); more particularly described in the schedule hereunder written, TOGETHER WITH all the liberties, privileges, easements, and advantages appurtenant thereto and all the estate, right, title, interest, use, inheritance, possession, benefit, claims and demands whatsoever of the Donor TO HAVE AND TO HOLD the same unto and to the use of the Donee absolutely forever subject to the payment of all taxes, rates, assessments dues and duties now and hereaffer chargeable thereon to the Government or Municipality or ather Local authorities.
AND she the Donor doth hereby covenant with the Donee --
1. That the donor declare and confirm that no other person/s or legal heir have any right, title or interest, benefits, claims or demand of any nature whatsoever into or upon the said Property either by way of sale, exchange, mortgage, lease, lien, leave and licence, gift, trust, maintenance or otherwise howsoever and the Donor now has in herself, good right, full power and absolute authority to grant the said Property hereby granted as gift in the manner aforesaid.
The Donor has not done any act, deed, matter or things whereby the donor is prevented from gifting the said Property hereby in the marmer herein provided to and upto the Donee.
The Donee may at all times hereafter peaceably and quietly enter upon have occupy, possess and enjoy the said Property and receive the rents, issues, and profits and rents thereof and every part thereof to and for her own use and benefit without any suit lawfully eviction, interruption, claim or demand whatsoever from or by the Donor or her heirs, executors, administrators and assigns or any person or persons lawfully claiming or to claim by from under or in trust for the Donor.
That the said Property is free and clear and freely and clearly and absolutely and for ever released and discharged or otherwise by the Donor and well and sufficiently saved, kept (i
--_e PR. chea i go harmless and indemnified of and from and against all former and other estate, title, charges, and encumbrances whatsoever, had made, executed, occasioned or suffered by the Donor or by any other person or persons lawfully claiming by from under or in trust for the Donor.
5. AND FURTHER that the Donor and all persons having or lawfully claiming any estate or interest whatsoever to the said Property or any part thereof from under or in trust for the Donor or her heirs, executors, administrators and assigns or any of them shall and will from time to time and at all times hereafter at the request and cost of the Donee do and execute or cause to be done and executed all such flrther and other acts, deeds, things, conveyances and assurances in law whatsoever for better and more perfectly assuring the said Property and every part thereof unto and to the use of the Donee in the manner aforesaid as by the Donee, her heirs, executors, administrators and assigns or counsel in law shall be reasonably required.
6 AND FURTHER the DONOR declares that she has no objection of whatsoever if the Donee transfer and applies for transfer the said property and to record the name of the Donor f ; ' tN on f (ae e pe Oe De A on property card of the said property alongwith the name of the Donor herein & Confirming party herein and/or other title documents and any other utilities in her name by the concerned competent authorities.
7. AND THIS INDENTURE FURTHER WITNESSETH that the Donee hereby confirms that she has accepted the said Gift and therefore the Donee shall be the owner of the said Property, area admeasuring 5 Gunthas. The parties herein declare that after execution and Registration of these presents, the ownership order and area admeasuring to the parties herein is given below:-
Sr. Name Ownership rights in the | Ne. area admeasuring of said property i | MR. MANDAR RATNAKAR il Gunthas CHOGLE (Confirming party herein) 2 | SMT. PRAMODINI 6 Gunthas RATNAKAR CHOGLE (Donor herein) 3 | MRS. PADMAJA SUNIL 5 Guathas PATIL (Donee herein)
8. AND FURTHER the DONOR declare that, in future, neither the Donor nor any of her other family members or legal heirs shall have any rights, title and interest over the said Property, as she has gifted the abovesaid Property in favour of the Donee herein forever as mentioned hereinabove.
9. AND FURTHER the DONOR, DONEE & CONFIRMING PARTY declare that if any party wish to sell his/her share in respect of the said property to any other third party or person, the respective party shall obtain prior consent and confirmation of other party.
10. The particulars of this Gift Deed have been explained to Donor, Donee & Confirming party in their mother tongue and after understanding all the contents of this Gift Deed, Donor, Donee & Confirming party have signed the same without any undue influence or coercion.
SCHEDULE OF THE PROPERTY ALL THAT piece and parcel of Agricultural Land bearing Survey No.119, Hissa No.2, of Village Kegaon, Taluka Uran, District Raigad, area admeasuring § Gunthas, out of 11 Gunthas.
te IN WITNESS WHEREOF the Donor as well as the Donee have put their respective hands the day and year first hereinabove written.
SIGNED AND DELIVERED } by the withinnamed "DONOR" } SMT. PRAMOBINI RATNAKAR CHOGLE =) é Q. ef 04 j e. PAN No. ) Be SN a in the presence of..... PoRe a 7 ) ACCEPTED, SIGNED AND DELIVERED by the withinnamed "DONEE™ MRS. PADMAJA SUNIL PATIL PAN Noa.
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st St. weedy yo ANNEXURE -3 t IN THE HIGH COURT OF JUDICATURE AT BOMBAY CRIMINAL APPELLATE JURISDICTION BAIL APPLICATION NO. 54 OF 2017 DIST. MUMBAI.
Mandar Ratnakar Chogle, Aged 48 yrs., R/at..289,Babhai, Borivii (W), Mumbai 400092, " Applicant Vi.
1. The State of Maharashtra 2, Dr. Padmaja Sunil Patil ~- Respondents CONSENT TERMS CUM MEMORANDUM OF UNDERSTANDING THIS MEMORANDUM OF UNDERSTANDING made at Mumbai on this 1 im day of January, 2017 | BETWEEN i, Smt. Promodini Ratnakar Chogle, i. Smt. Rashini Mandar Chogle, iii, Shri. Mandar Ratnakar Chogle, hereinafter called the Party No. ONE (which expression shal] unless it be repugnant to the context or meaning thereof be deemed to mean and inchide their respective f ye \.
' * es aura paras * heirs, executors, administrators and assigns) of the party wos SRR res _@Q-
Dr. Padmaja Sunil Patil, aged 47 years, hereinafter called the Party NO. TWO fwhich expression shall unless it pe "repugnant to the context or meaning thereof be deemed to mean and inchide their respective heirs, executors, administrators and assigns) of the party of the OTHER PART; | | | a | WHEREAS dnie Shri Ratnakar Vasantrao Chogle now deceased who expired on 10/3/2016 was the owner of the several immovable properties all situated at Borivli, Mumbai Suburban District, Mumbai and was possessed of the said property, The said Shri. Ratnakar Vasantrao Chogie had acquired the properties being ancestral properties by way of relinquishment of Shares of other coparceners pursuant to the consent decree dated 21/5/2068 passed in High Court Suit No.2359 OP 1999 and as such the said Ratnakar Vasantro Chogle became the absohite owner of the properties;.
AND WHEREAS after the death of Shri. Ratnakar Vasantrao Chogle, he is survived by his wife Smt. Promodini Ratnakar Chogle, his son Mandar Ratnakar Chogle and daughter . "pss Ratnakar Chogle after marriage name changed. to 'Padmaja Sunil Patil and hence the wife and children of deceased \ "Shri, Ratnakar Vasantrao Chogle have equal share in the properties owned and possessed by the late Shri. Ratnakar oo iy -
AND WHEREAS due to some disputes and differences between the Party No.2 arid her brother viz. Mandar Ratnakar Chogle, an FIR No.56 of 2014 came to be repistered with EOW, Mumbai, for the offences punishable u/s. 420, 465, 467, 468, 471, 120(b) of the Indian Penal Code against the said Shri. Mandar Ratnakar Chogle; | | ' AND WHEREAS pursuant to the registering of the said | offence the said Shri. Mandar Ratnakar Chogle came to be arrested and at present is in judicial custody;
AND WHEREAS in the meantime the mother Smt. Promodini Ratnakear Chogle and Mrs. Rashmi Mandar Chogle met both, Mrs. Padmaja Patil and Shri. Mandar Chogle and persuaded both of them to. sort out disputes between them amicably so as to preserve the family ties. The wife of Shri. Mandar Chogle has communicated to the said Mrs. Padmaja Patil that Shri. Mandar Chogle was ready and willing to sort out the differences and disputes between them amicably;
AND WHEREAS after several meetings between Smt. Pramodini Chogle, Mrs. Rashmi Mandar Chogle and Mrs. Padmaja Patil, the parties have agreed and arrived the following consent terms which have been conveyed and communicated to line said Shri. Mandar Chogle by his wife Mrs. Rashmi Mandar YY Chogle and the said Shri. Mandar Chogle has agreed and a --
2% nee nan, fv A ~ Ke NOW THESE CONSENT TERMS / MEMORANDUM OF UNDERSTANDING BY AND BETWEEN TH PARTIES WITNESSETH AS FOLLOWS:
1. | That the said' Shri. Mandar Ratnakar Chogle, Smt. Pramodini Chogle and Mrs. Rashmi Mandar Chogle do hereby accept that the Said Mrs. Padmaja Patil has an undivided share in the properties owned and possessed by late Shri. Ratnakar Chogie. | 2 That the said Shri. Mandar Ratnakar Chogle, Smt. Pramodini Chogle and Mrs. Rashmi Mandar Chogle do hereby agree, acknowledge and accept that in leu of the undivided share of Mrs. Padmaja Patil in all the properties owned by Me, Ratnalar Chogle the said Shri. Mandar ,Chogle, Smit, Pramodini Chogle and Mrs. Rashmi Mandar will transfer the following propertles in the following Manver;-
{a} Shri. Mander Ratneaker Chogle will pay an amount of Rs. 5 Crores te Mrs, Padmaja Patil before 28 February 2017. It is agreed hetwean the parties that Shri. Mandar Ratnaker Chogle will raise the said amount by selling the premises owhed by Chogle Builders and \ GREATER sunBAI/ REC. Nos / SH 'Developers Pvt. Lid. being flat No. B/101 and B/102 on 1st Floor, 'B' Wing, in the building J ne {b) my\ GREATER HSMEM | ef Kon REG. Ne wool Vy wien 84 ine
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Mumbai ~ 400 099 totally admeasuring approximately 1847.40 sqft. before 99th February 2017 and also pay the difference of the amount falling short of Rs. 5 crores after selling the said premises before 28th February 2017. It is also agreed by and between the parties that in ease Shri. Mandar Chogle is unable to sell the said premises on or before 28% February, then in that case the said Shri. Mandar Chogle will transfer, convey, sell or gift the said premises unto Mrs. Padmaja Patil before 2ath February 2017 and also pay the difference of amount of Rs. 9 Crores, It is agreed by and between the parties that the said Mrs. Pramodini Chogle will trarisfer the plot and the bunplow owned by her situate at 5.No, 119/2, of village Kegaon, Tal. Uran, Dist, Raigad admeasuring 2350 sg. mtre. In favour of Mrs. Padmaja Patil before 28mm February 2017.
It is agreed by and between the parties that Shri. Mandar Chogle will transfer the ownership of land bearing CTS No, 251/B of village _ Borivali, Tal. Borivall (Wj), Mumbai 460 O92 admeastiring 721.76 sq.mtrs. in. favour of Mrs. The tae PS tos me Home ~b-
(dq) it is agreed by and between the parties that | Shri. Mandar Chogle and Mrs. Pramodini Chogle will transfer the ownership of Flat Nos.
4, 2, 3, 4 and office No. 1 and shop No. i and 2_in Shanti Vihar, B-2, Mira Road (E}, Dist. Thane ~ 401107, sq.ft. in favour of Mrs. Padmaja Patil ) by 28 February 2017. | {e) It-is agreed by and between the parties that Shri, Mandar Ratnakar Chogle, Smt. Pramodini Chogle and Mrs. Padmaja Patil equally have tight, title atid interest in the plot owned by the grand father Shri. V.M. Chogle situate at CTS No. 251/78, Borivali (W), Mumbai 400 092 admeasuring 3046.3) sq.mtrs. That the said plot is under reservation for Municipal Primary School and Play Ground. It agreed by and between the parties that Shri. Mandar Chople and Mrs. Padmaja Patil will jointly Start an educational activity over the said property and Mrs. Padmaja Patil will have her right, tithe and interest or share in the profits to the extent of 25% in the said establishment.
wn, AGHA S. parwan\ n 1) CATER MURAL] <x] it is agreed by and between the parties that Mrs. B ¥ Pp Padmaja Patil has 50% share in the property mide a men ae TP Dabkhnt Law Dra wdrrea dd FULIY _7- get 50% share in the profit after the said property is redeveloped.
3. That it is agreed by and between the parties that all the consequential expences like stamp duty, registration changes and other expences will be borne by Shri. Mandar Chogle and Mrs, Padmaja Patil equally.
, 4. That it is agreed between the parties that since Shri, Mandar Chogle is in judicial custody, his wife Mrs. Rashmi Mandar Chogle will sign the consent terms confirming the same on his behalf. Mrs. Rashmi Mandar Chogle hereby reaffirms that the said consent terms have been drafted as per the instructions passed on to her by her husband Shri. Mandar Chagle:
5. it is agreed by and between the parties that upon signing of the consent terms by Smt. Pramodini Chogle, Mrs. Rashmi Mandar Chogte and Mrs, Padmaja Patil, Mrs, Padmaja Patil will not raise any objection for grant of ball to Shri, Mandar Chogle which is pending in the Hon'ble High Court,
6. - it ts agreed between the parties and confirmed by Mrs. Rashmi Chogle, upon instructions from Mr. Mandar --
Chogle, that the said Mr, Mandar Chogle will sign on the consent terms within a period of 3 days of his release from oy GREATER BUMGAL CIN MEG Ho A001 oy.
% Qi 7, fadicial custody.
It is agreed by and between the parties that only after ail a note at? j ( cartes a AS REG. No 4008 BSN fine AIA H. PATHAN 8 TUS gr eaten ne _@-
quashing of the PIR fled by Mrs. Padmaja Patil and it is agreed that Mrs. Padmaja Patil will give her consent for
- quashing of the same. It is made clear that in case Mr. Mandar Chogle fails to comply with or fulfill any of the conditions. as mentioned herein above and agreed between the parties then the present consent terms will not be 'binding on Mrs. Padmaja Patil and Mrs. Padmaja Patil will have right to approach the Hon'ble Court for cancellation of bail granted to Mr. Mandar Chogle.
IN WITNESS WHEREOF the parties hereto have signed hereunder of this 117H day of J anuary, 2017 Advocatdfor Apoligent ie f c wile bp 2 g-pet ae Mandar Bet ple Chagie yet ALB Coase a | = rr See beg. Cae york Le PR» Che die a Smi. Promodini Ratnakar Chogle, Lm. chaghe Smt. Rashmi Mandar Chogle {PARTY NO. ONE }/ Applicant At /;
-
Respondent.
TRUE coPY a L--
be | Mrs. Padmaja Sunil Patil (PARTY NO. TWO}/ Respondent Lie wet a ANNEXURE - 4 DRI) RAC e SORRY TSA CONPUTSR ooupaares "5 ie GENE. OF IRDA Vip eocaning at SOVERNARNT OF MAnAbtouTR:
akties Rene SSVARINENY OF SRAETH ROR Ser yer Barer OF CHEATER MUMBA 3 CEE wan 3g tere DEATH CEnTNiCeEe . eese St Repay ges) Qe ad srt, RULE O53 OF THE MAHARASHTRA REGISTRATION OF BIRTHS = WUATHS Bune 3060} x Pe Se Se St, eniie aut arren, sec afer aig Qeenr any ae .ae, aap a8 sean? . Breer 4x8 ssn Ree. aah Yay THIS 1g 70 CRRTIRY Tear rae Sa ea TOBMATION HAS RUGHE YAKEH Phoae THLE GhinntaT SEORD OF DEATH WHICH 19 THRE REMETER EGR WOOT. CORPORSTION OF GREATER Mumiadt R TENTHAL WARD OF SASTJALGEE OR MUMBAI OF DismtiicT sumer SUBURBAN OF STATEFUMION TENT ORY MAHARASHTNA INDE Spat vot, / RANE OF DkCEkEE 5 AATNAKARL Visaxtnas migcs Jaa Se, ee eeate BSS snare or pears: Be RRS PLACE ge :
taboos ae i plot itt otc, acon sai Catena Nien F-MARCHIWO THoUSinD Siena SUSUBEAN, MAR sean: : ANGHER VEST, GRESTER Nieuw) e9 SBUNOAS SIRIAL GUAGRAA NaMARKGHIAA, axl Se Fe face oF neceaseo, WEL ORS ah ape y ARE OF HUSEAND WR #2 YEARS, Tats wal aver aS Sate HOSBANTAUED Ua Ko. . SR le» pa OF MOTHER, SBaie ys are.2 wanes OF Fata: VASANTRAD CHOSE seh eT ETS Heniey s MOTHERS IRD Rus. - Wwe we uF ele ) FATARCS Tif 0. ar Aeagraiion var J ADDRESS OP te DECEASiO AT TEE Te oe STS BetEer RerpY Tar (PEST ADURESY OF DEGRASED ATH:
23S BAHAI UIA SORIA ATER SUMMUGR MUMBAL MAS? sURBERsN x sar Os, BORIVAL WESY, GREATER ». GR 5 SORIVALT WEST, Gpratim MUMRAL on BIMMRAT, NUMA SUBURBAN, MAnARASHTHA: 45008 DISRARASUTRS sgngg7 Sit sane y REGISTRATION TO wieat Brats snare ng REGISTRATION, DING. ANT omnes absent ° SAY (RESARKS 2P ANY):
Panter Sra waft ISSUING aLTEOany Se Manuka ret COPAL CONDOR THO ee ; TR AUDA § CENTRAL Wan Rely E UMAR G7 :
GOATS WHY Soke TACHI 8 CRCULAR FN. Tamar d mene CERTIFICATE SE 4 VALID ERGAaT Or Tm SRQNATUBE OF TEE iSstene auTupem RAT RD IFIUUIOLS HES OPTRA PoRedes SCE Original shavht 4 Satuedey, duly 12 2008 ew 38 A. urgent Regn o8 tw Ss AM PANDY mad wm. > 7220 Wa AR aad fas 24/07/2004 SaaS ayaa: = ASRS - OF 146-2004 ater team rary ISR WE RTA Fee aha ape are at " 108,00 TR (A 111), Peter sere (ae. 111235, "a 380.00 ware (Sf. 12)-a wrarfirem (ar. 19) -> aaifva of ig) ue wey ®. 260.00 _ TOUIS St SD areror (se ARM an dare, Breve %, MTEL be PS Omran tT. Batosbee vacanterag Chogle. aged 48 vs eetecr Retired Governmanh servant of Mumbai ind van imnbetitant ree vding st PAS. Rabhai. Borivii fw, faim ba b BO OSD herebe make this last Will and Tastamenk and tT Reve ooh meade ane other Will and Teeatament earlier howe yer, if any such wall Testmentary writing is Found Loa 84ame to he treated ta he ravoake and ft deciare this fin fhe ms Last Bd anc Testament.
Toam 2o gqaerd hesattis and T have now decided to make trie Walk cart of my cw indemendent decisei dr considering hiss farmka of fhe life and my advancing age.
Po ea Raviog @ son ty nase Mandar Baetnakar Chrealbe.
aged shout "6 vears and daughter by name Fadmara Surii e Patil aned about 74 -ears, FPadmajs Married in the vear t8s4 and ome ane Mandar aot married in the year Leoe, Patinaie Sas one. daadhter by maine Neupa aged ebavt if emer sa Naatar. See fhe ee Ena Pores: The eldest is eS ane ian twine by oneme Shivam os graeme. Ma a yen FoR ai fe Spr gya ie Sind we Ser eee has fami}e sta: tenether.
ay mon tHe Mander Ratnabar Rha ts Se the godle exvecurear of tois Will.
e Fuh Peeearned and ar@quired pranarties 5b OST g ag ae unders ot at Q L 3 Lay if 2 ry 9 ao ft ;
rac ot mh a oF Babhaid Villane 289 by the side of ancestral property admeasuring about Fao | aq. T4 Carnet ares £3 Peonerty which is unger ragervation at Frsar oe@ar Denorsa. Fhe esid miot is in the mame of mv wite Peamodieoi mower i am the real ouner and she 1s the ostencifbs caer iii Fenopeets at Fashomira Bhayvyander Dist: Thane in the teduetriel Estate st Hatbish Udwog Nagar bearing Noe. G26 [Freses} On the same of Pramodini however I] tw. Feoanerty at GRanta Nagar B-E, Mira Road, Tists Tene .
wk There he re four flats and one office and twa shops. it LS FORGE ercigerts with my gon Mandar at Mira :
Road, Dist: Thane.
m wad I have furore my Father = ancestral amd self SOGuirved property at Baorivli West, as per the eomyent decree magsed in Guat MO. S2ZAS of 2999 ard rig oevedaped as Choaghe Buyi dere werd Develmees Bat. hamited and I am director Seren oF oe Bm Fe. e.cers 28 ates aaerechoe anc shace holder of tie Sec ooaapiane .
wiit fT Rave aleo purchased Farm Hmuse at Male Village, Vekvengqsdh Taiuke. fiets Thane measuring 1A &cres aroooat Aehran: Talota Mada. Dist Thane amd ib is arta Re = Se fe SOR Wa daughter SN Pa be . oo < Aa an ths font pramwe wi th my OR ON ee .
ite Yaw.
7 one ny & key, oo ie me a mol te ter Padmaia has no right aver the above and any other cromerty, PT have given her 1 bave ay (ver tne following to my daughter Padmaja fee Tata.
Li Mare aS eectjcuare af 'oth the sides Bz t fy.
wee oS Boles ap coisa 2143 Ghon at Bandar Farkhact.
wet BOY Fasment af Flat at Gandgeters 24 Full paymenot of the disnenisary at Charkop wed Oe Bret New Glbro Maruti Cer fA C4 w3 mA i Say that muc of my sels ate reonerie and Hheve ceeoided te Give if leth ttt £0 5 Padmaja and fo iskhe to my geand datighter Sum. Nrupa and epeil obey the seid darectinn. The me am Five deposit and my daughter wilt withers time moanee ta] i me erend dauah-
Mato VS 4 wham ree wees ate. flee party mid go to Mrupe 1. fo2tr amg other garth a.e. Pf Pte hetesar Janhva, hd vam shad Shute.
they hem nhe Mae por My wife Sromadiny will any mt the oroneerthieas and Se ei ter Er. ae Stirs er Tg + claim or cemand whetanever hes. i have fag mpaht # £ authority oan these ascele, which may De substituted in may fe Goquired ar received P heresiry cive, gev ise ties, whether mavahle or wherecme weer thor fe gee M and ab Rhee exuctbue iar abr Py AR.
cman by absobute have no claims ar right on fr maintenance will be looks me ars self-acquired any right, tithe, interest, cam an these a4ggets 6r praper~ power and camplete or in any other praperty their place or places which by me hereafter.
ge Omer Lowa RED e whatsoever arid Choqle, #bsalutely forever "This usth Be abeectid lea the eset ov [ae regquird|ag to interpret any Or aé this Wilt they Ysherche will anmroach sy eos aye oes PRE Ses SS.
ee P pase hereunto set ars hands: Ge TEAS ays sas clog bes ak oy CO bmn ifatnrakar V.Chogls} YESTATOAR a STSHET ny ga hia Jast WILL and Taghament in our presence, precfartiy understood & approvea the Soresence of woes ey Ve ry eagonhe., ah tne same time who im his pree-
arid Wren Pie oreaeoce of each ather have Rersureto peor a bee torr mame ss Wo ie sees WP TNE SSES per Loe. AL eG ; a Beet OOY Pe > SE Cr he, Beg | "Cae ben gh few Muaararloecr i "> on ~ pe Oa FL cg <a a aging es rai "Nos aly Vacyey\ Cy ay $4 Me Cp £05 TE OORE ge ON SENINRRETELRE wattitixy. Jofe Da. 10ad PrOALde ANE ise iy ih iS) TORT: Sige a i eet Renita Grae Ch (paral shen p RRNA, WEIR a arena (SERPS ' (10) Seat ESREN fere } a ERY DATES ASS, ORT weheny qaenrerd 1 ANS OO SPRRST SRTERSTET.
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1, RATNAKAR VASANTRAO CHOGLE, aged 73 years, Occupation ~ Retired Government Servant of Mumbai, Indian Inhabitant, residing at 289, Babhai, Borivali {West}, Mumbai ~ 400 092, hereby make this Codicil, | have made the Will and Testament earlier dated 24.07.2004 duly registered. I am making this Codicil in changed circumstances.
foam in good health and I have decided to make this Codicil in view of changed circumstances.
Pam having a son by namie Mandar Ratnakar Chogle, aged about 4} years and daughter by name Padmaja Sunil Patil, aged about 39 years, Padmaja Married in the year 1994 and my son Mandar got married in the year 1996. Padmaja has one daughter fame Nrupa, aged about 15 years, and Mandar has three children, The eldest is Janhavi, aged ahout 13 years, and two twins by name Shivam and Shubham both aged 4% years. My self, my wife Promodini, my son and his family stay together.
Nf '?
on this 2a day of May, 2009.
Chev ( Ratnakar V. Chogle ) Testator rs ss <. ? .
Loy Signed by the abovenamed Testator the Codicil and in our presence, who appear to have perfectly understood and approved the contents in the presence of both of us presents, at the same time who is presence and in the presence of each other have hereunto subscribed our names as Witnesses.
WITNESSES:
1 Re REELS a ~~ ie O aki can fog:
\ pee wc Pet Ty we RS 9 : wre G3 : eg . ' . 3 .
oe Be. Cee, £ae ' ek Aptian pa fie Ra tra icaae Uf Reg, Ne20825 &.8.8.5, MUM} Brmayog Society's Chawi-t . : . :
Room Nord Varia Nakec it Hoag: fe qe. fastbety Quark fase bie Berivl (Wears "upset sgn BT. ' PO 4 oy eh FBRS 2999 cet Qf wane afk yy ° phy Beely aye } 40F i ;
ao Agu G, RAMTERR DEBRA 4, af tndla un HIGH COURT pavoeate aN oun my a & wh Ridg . Flat Na, 381, eee, Cae atv Road, haaiad (Nest), M of & Colony. Goral B "puriisai - 200 08 ee, gid ioe8 we WON A Dodivell (Wy, Mombal-t00 ou 5 f 2 aMay 2009 I have already appoint my son Mr. Mandar Ratnakar Chogle as the sole executor of the said Will and he will continue to be the same under this Codicil.
My daughter Padmaja has no right over the abave said properties and any other property. | have given her now total sum of Rs.25,00,000/- (Rupees Twenty Five Lakhs Only) as per the Release Deed.
I have already given the followmg to my daughter admaja by now.
i} Marriage expenditure of both the sides.
it) 35 Tolas of gold. j fob.
iti) Shop at Bandar Pakhadi. |
iv) 450% payment of flat at Gangotri.
Ww) Full payment of the Dispensary at Charkop.
vi}. One and new Alto Maruti Car, T have now nothing to give to my daughter Padmaja. I direct my executor that now nothing to be given to her. The amount of Rs.15,60,000/- (Rupees Fifteen Lakhs Only} ta be given to Nrupa and Rs.10,00,000/- (Rupees Ten Lakhs Only} to Padmaja stand cancelled.
In the event of parties requiring the interpret any of the content of this Codicil they/she/he will approach my Advocate Shri S. R. Mishra. This Codicil will be the part of the Will dated 24.07.2004. Another content of WILL will remain same.
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