VISHWANATH BAPURAO SABALE Vs. SHALINIBAI NAGAPPA SABALE

JUDGEMENT

(1.) Leave granted.

(2.) These appeals are directed against a judgment and order dated 22- 01-2008 passed by a learned single Judge of the High Court of Judicature at Bombay in Second Appeal No. 105 of 2007 and Civil Application No. 280 of 2007 with Second Appeal No. 107 of 2007 and Civil Application No. 284 of 2007.

(3.) Bapurao and Shivappa were step brothers. Laxmibai was wife of Bapurao. Shivappa married one Parvatibai. Bapurao died in the year 1958. Laxmibai died on 12-12-1978. Appellant Vishwanath is the adopted son of Laxmibai having been adopted on 5-06-1967. Nagubai is the daughter of Shivappa and Parvatibai. Shivappa. died in the year 1977. Respondent Nagappa, son of Nagubai is said to have been adopted by Shivappa on 24-01-1969. The parties are governed by Bombay School of Hindu Law. Nagappa was aged about 19 years when he was allegedly adopted.