MAHADEO YESHWANT KADAM Vs. CHANGDEO YESHWANT KADAM

JUDGEMENT

(1.) Heard the learned Counsel appearing on behalf of the Appellant and the learned Counsel appearing on behalf of the Respondents.

(2.) Appellant is the original Plaintiff and the Respondents are original Defendants. For the sake of convenience parties shall be referred to as "Plaintiff" and "Defendants".

(3.) Plaintiff filed a suit for declaration that Gift Deed executed by his father on 3/12/1969 and Will executed by him on 17/3/1970 is not binding upon his share and that he should be given 1/3rd share in the land Block No.413 and in house properties bearing Grampanchayat Nos. 71 and 59 situated at Tandulwadi. This suit was dismissed. Appeal which was preferred against this judgment and order was also dismissed.