BHASKAR DADA GAWARE Vs. ABASAHEB BHASKAR GAWARE

JUDGEMENT

(1.) This is a second appeal by the original defendants no. 1, 9 and 8 being aggrieved and dis-satisfied by the judgment of the trial court in a suit filed by the respondent no.1 - original sole plaintiff for general partition and separate possession of his share in the suit properties which has subsequently been confirmed by the appellate court partly, which has revised the shares and allotted the shares only in some of the properties. They are aggrieved by the unanimous findings of the courts below holding that appellant no. 2 - Chandrakala is not the legally wedded wife of appellant no. 1 - Bhaskar and that the appellant no. 3 is their illegitimate child and holding respondent no. 2 - Pramila to be his legally wedded wife.

(2.) I have heard the learned Advocates of both the sides on the point of admission.

(3.) It would be appropriate to first of all reproduce the genealogy of the parties.