KRISHNABAI BABYA NAVALE Vs. SHANKAR LAHU GHARAT

JUDGEMENT

(1.) Heard Mr. Joshi, learned Advocate for Appellant and Mr. Patwardhan, learned Advocate for Respondents.

(2.) This Second Appeal is filed to challenge the judgment dtd. 21/1/2017 passed by the learned District Court, Raigad, Alibag in First Appeal No.62 of 2006. Regular Civil Suit No.50 of 2002 is filed by Appellant's sister Savitribai in the Civil Court at Uran seeking partition and her share in the Hindu joint family property i.e. kul right in the estate of her deceased father Ramji Patil and deceased mother Yenibai / Venibai Ramji Patil.

(3.) By judgment dtd. 8/2/2006, the Suit was decreed by the learned Trial Court. By judgment dtd. 21/1/2017, First Appeal filed by Appellant was dismissed by the learned District Court, Raigad at Alibag. Hence, present Second Appeal.