DAULATARAO RAMACHANDRA JADHAV Vs. JANABAI ANANDARAO JADHAV

JUDGEMENT

(1.) This appeal is preferred against the judgment and decree passed by the Principal Civil Judge (Sr., Dn.,) Bijapur in O.S.No.315/2000 dated 23.03.2007.

(2.) The Trial Court has decreed the suit of the plaintiffs declaring that the Gift deed dated 22.04.1946 (in the Trial Court's judgment, Gift deed date is wrongly mentioned as 26.04.1946) made in favour of Smt. Laxmibai from her husband Ramachandra Jadhav. Another Gift deed dated 30.01.1969 (in the Trial Court's judgment, in several places, the date of gift deed is wrongly mentioned as 03.02.1969) executed by Smt.Laxmibai in favour of the defendant as null and void and not binding on the share of the plaintiffs and further decreeing the suit of the plaintiffs stating that the plaintiffs are entitled for equal half share in the suit schedule property.

(3.) For the purpose of easy understanding and convenience, the ranks of the parties as per their ranks before the Trial Court.