DASHRATH NARAYAN SHINDE Vs. LAXMAN GANGARAM GHAG

JUDGEMENT

(1.) This is a Second Appeal by the plaintiff, who has lost in both the Courts below.

(2.) The appellants and the respondents shall hereinafter be referred to as the plaintiffs and defendants. The facts giving rise to the Appeal are as follows:

(3.) The Suit was resisted by the defendants contending that the suit property was purchased by the defendants from Kashibai by oral sale after paying a sum of Rs. 90/- towards consideration. It is also contended that upon such Sale Deed the property came to be mutated in the name of the defendants in the year 1955. Since 1955 the defendants have been in continuous possession. They have not taken any disadvantage of illiteracy of Kashibai, the mother of the plaintiff.