KASHINATH Vs. PARVATABAI

JUDGEMENT

(1.) This second appeal involves following substantial questions of law :-

(2.) Parties are referred to as Plaintiff and Defendants.

(3.) Plaintiff is the real sister of Defendant No. 1 and daughter of Tapiram. Plaintiff filed suit for partition and separate possession in respect of five properties as described in paragraph No. 1 of the plaint. She claims that these properties are ancestral properties of Plaintiff and Defendants. It is also claimed that out of the ancestral properties, their father had purchased some of the properties but in the name of himself and Defendant No. 1. It is also claimed that Plaintiff came to know about the revenue record indicating name of defendants in respect of the suit properties, she sought partition. Since, it was refused, suit for partition and separate possession came to be filed.