BHAGWAN DATTATRAYA BUDUKH Vs. VISHWANATH PANDHARINATH JOSHI

JUDGEMENT

(1.) The above second appeal raises an interesting point of law under Section 14 of the Hindu Succession Act and arises out of a suit for possession filed by respondent No. 1 Vishwanath Pandharinath Joshi.

(2.) The relevant facts may be briefly stated as under :-

(3.) One Mathurabai, the widow of Narhar Joshi, died on or about May 29, 1965. The plaintiff Vishwanath and defendants Nos. 4 to 6 are the nephews of her deceased husband Narhar. The genealogy of the family, as set out by the learned District Judge in his judgement, is as follows :-