RAJARAM ANNA YEDE Vs. SHASHIKALA BHAGWAN YEDE

JUDGEMENT

(1.) This first appeal preferred by original defendant No. 1 involves a somewhat ticklish point of Hindu law relating to succession, which is said to be of no easy solution. Fortunately the facts giving rise to pare admitted and the controversy has been crystalized in the joint purshis ex. 67 by making certain concession during the course of the trial, the parties having led no oral evidence. Stated briefly, the facts material for the disposal of this appeal are as follows.

(2.) The pedigree giving us a clear idea of the relationship between the parties to this litigation would read as follows :

(3.) Defendant No. 3 Dnyanoba Nana is not shown in this pedigree as he has lo longer any interest in the suit property, but he happens to be Bhagwan's father's (Anna's) cousin brother who held one half share in the entire austral property. However, as a result of the previous partition in the family between the two branches of the original propositus the following property which is the subject-matter of the suit rain. to be allotted to share of' Anna, shown in this pedigree.