KASHINATH SHAMJI Vs. CHIMNAJI SADASHIV

JUDGEMENT

(1.) This suit is brought by the plaintiff, a minor, by his mother, as his next friend, to have a consent decree passed in Suit No. 20 of 1904 set aside and to have the estate of his grandfather Khandoji Ranoji administered.

(2.) Khandoji Ranoji died on the 31st of May 1892 leaving two sons, Shamji (the plaintiffs father) and Mahadev. Mahadev died on the 4th of June 1902 at the age of 22 without issue but leaving a widow.

(3.) Shamji is still alive.