RAMGOUDA ANNAGOUDA PATIL Vs. BHAUSAHEB

JUDGEMENT

(1.) THIS is an appeal by the plaintiffs from a decree of the High Court of Bombay which modified a decree of the Subordinate Judge of Belgaum made in suit No. 203 of 1919.

(2.) THAT suit was instituted to recover possession of certain houses and lands from the defendants.

(3.) KASHIBAI, the daughter, died in 1907, a few days after the death of her husband Shivgouda. Shidgouda, her eldest son, died in 1907, leaving an adopted son named Bhau (defendant No 1).