RAJARAM BANDU GADADE Vs. GOVIND SONBA GADADE

JUDGEMENT

(1.) This second appeal is preferred by the original defendants to challenge the concurrent judgments and decrees granting 1/4th share each to the plaintiffs, i.e. heirs of Sonba, Kondiba and Rangnath. The original holder of the suit property was Dashrath. Dashrath had four sons - Vitthal, Sonba, Kondiba and Rangnath. Defendants are heirs of Vitthal. Both the courts have held that all four sons of Dashrath would be entitled to 1/4th share in the suit property. Hence, the branch of each of the sons is held entitled to a 1/4 th share in the suit property.

(2.) The second appeal was admitted by order dated 25 th November 2013 on the following substantial question of law:

(3.) By order dtd. 27/8/2018, the question of law was modified, and one additional question of law was framed. Therefore, the second appeal is heard on the modified and the additional question of law, which reads as under: