SHALINIBAI MADHUSUDAN JOSHI Vs. NANA MAROTI PATIL

JUDGEMENT

(1.) THIS appeal has been preferred against the order passed below Exhibit -1 and Exhibit -22 on 19.4.1999 by Civil Judge, Senior Division, Akola, thereby dismissing the suit of the appellant as not maintainable in the form in which it was filed.

(2.) THE appellants/plaintiffs had filed this suit for partition, possession, mesne profits and injunction against the respondents claiming that they being the daughters of respondent Nos. 1 and 2, have right and interest in the ancestral property held by the respondent Nos. 1 to 3.

(3.) BEING aggrieved by this order the appellants/plaintiffs have filed the present first appeal.