KUSUMAWATI, W/O SHRIPAD DESHPANDE; SHARAD; RAJESH Vs. RAGHOTHAM ALIAS BAPUSAHEB, S/O VAMAN RAO DESHPANDE AND ORS

JUDGEMENT

(1.) This is a plaintiffs' second appeal against the concurrent findings recorded by the two Courts below holding that at an earlier partition all the joint family properties are divided and therefore the plaintiffs are not entitled to the relief of partition and separate possession and for cancellation of the Registered Partition Deeds dated 10.12.1956 and 05.05.1960.

(2.) For the purpose of convenience the parties are referred to as they are referred to in the original suit.

(3.) One Wamanrao was the propositus. He was an agriculturist by profession. The family had agricultural lands in Hukeri, Aklwat, Alur, K. Munoli, Yaragatti, Bad, Karadga (Chikodi Taluka), Hanchinal, Hosur, etc.