NARMADABAI RAMA KAMALCHA Vs. GODABAI N MANJUCHA

JUDGEMENT

(1.) This Letters Patent Appeal is filed impugning the judgment and order dated 8th June 2000 passed by the learned Single Judge, under which First Appeal No.569 of 1985 has been dismissed.

(2.) The Appellant and the Respondent are two sisters. They were legal representatives of one Mahadeo Shinwar Kamalcha. The said Mahadeo had one son Shinwar, who pre- deceased him.

(3.) The Appellant and the Respondent, as the only heirs of the said Mahadeo, are entitled equally to his estate and properties. There is one property for which both the sisters are entitled to an equal share.