RUKHAMABAI VITHOBAJI BADWAIK DEAD Vs. NARSURAM

JUDGEMENT

(1.) THE Appellants are the original defendants and the respondents are the original plaintiffs. For the sake of convenience, the parties will be referred as plaintiffs and defendants.

(2.) FACTS in brief are as under :

(3.) DURING the pendency of the suit, Umabai died and by virtue of the Will that she had executed in favour of the four grand sons they were brought on record as plaintiffs. Issues were framed by the trial Court and the trial Court decreed the suit of the plaintiff by declaring that the plaintiffs are the owners of the suit land and also issued an order of injunction restraining the defendants from interfering with the possession of the plaintiffs over the suit land.