VISHNU LAXMAN PADULE Vs. LAXMAN RAMA PADULE

JUDGEMENT

(1.) This appeal is by original plaintiff. Rama was a common ancestor who was married to Karabai. The couple was blessed with four issues, Laxman - Defendant No.1, Sahebrao - Defendant No.6, Tanubai - Defendant No.7 and Sonabai - Defendant No.8.

(2.) Laxman claimed to have married to Shantabai - plaintiff No.2 and was blessed with son Vishnu. It is the case of the appellant-plaintiff that defendant No.1 drove away plaintiff No.2 and started residing with defendant No.2 Shantabai. Defendant Nos. 3 to 5 are the sons born to defendant No.2.

(3.) Since the plaintiff Shantabai and her son Vishnu were not permitted to draw income from the ancestral property consisting of Gat No. 323 and Gat No. 287 situated at village Raogaon, Taluka Karmala, District Solapur, initiated Regular Civil Suit No. 19/1975 for partition and separate possession.