KRISHNABAL BHRITAR GANPATRAO DAHMLIKH Vs. APPASAUEB TARAMARAO NIMBALKAR

JUDGEMENT

(1.) This appeal by the defendant, on certificate, is directed against a judgment, dated October 23, 1968, whereby in First Appeal, the High Court of Mysore set aside the judgment and decree passed by the Joint Civil Judge, Senior Division, Belgaum.

(2.) The pedigree of the family given below will be helpful in understanding the facts leading to this appeal :

(3.) By a registered document, dated July 25, 1902 (Ex. 39), executed by Narayanarao, six Desgat lands situated in villages Nanandi, Umarani and Nandikurli, totalling about 120 acres, were received by Ramchandrarao, for separate living and maintenance of himself and his male lineal descendants. Out of the lands covered by the said deed, three lands comprised in Survey Nos. 114 (26 acres 30 gunthas), 115 (9 acres 38 gunthas) and 116 (26 acres 34 gunthas), totalling about 63 acres and 22 gunthas, situate in the area of village Umarani, Taluka Chikodi, are the subject-matter of the suit, out of which this appeal has arisen.