UTTAM KRISHNA CASKAR Vs. SHANKAR SAJRO CASKAR

JUDGEMENT

(1.) THIS appeal is directed against the judgment/decree dated 17. 7. 97 of the learned Civil Judge, Senior Division, Bicholim by which S. C. S. No. 85/92 filed by the appellants/plaintiffs against the respondents/defendants has been dismissed.

(2.) THE case of the plaintiffs was that plaintiffs No. 1, 3, 5 and 7 were the sons and legal heirs and plaintiffs No. 2, 4, 6 and 8 were the daughters-in-law of the late Krishna Tatu Caskar and plaintiff No. 9 was the widow of the said Krishna T. Caskar while plaintiffs No. 10, 11, 12 and 13 were the sons and legal representatives of Shri Vatko T. Caskar and plaintiffs No. 14, 15, 16 and 17 were the daughters-in-law of the said Vatko T. Caskar.

(3.) THE case of the plaintiffs was that there was a property known as "cumyache Mol" also known as "ghatiche Advan or "cumabia Mol partly surveyed under No. 22/1 of village Malpan of Sattari Taluka which property was bounded on the east by a chain of rocks at the tree of "gol" (since dead) called Gollicodil Tolopo; to the west by the limits of paddy field or lake known as "cumbia Shetachi Tol"; to the south by paddy field "cumbiaxetta" over which there are black rocks and on the north by the rock which is adjoining to the vaingana' of Bimbal Xet.