(1.) The above First Appeals are directed against the judgment and decree dated Dec. 28, 1968, passed by the Civil Judge, Senior Division, Latur, in Special Civil Suit No. 30 of 1965, filed by respondent No. 1 Manik-rao, on April 29, 1965.
(2.) The allegations made by the plaintiff, in the plaint, may be briefly summarised as under; The plaintiff was related to defendant No. 1, Sitabai, as per the following pedigree:
(3.) The subject-matter of dispute was the land, survey No. 24, measuring 25 acres 27 gunthas, assessed at Rs. 19.72, situated at village Shivoor, in Taluka Latur. The said land was part of the plaintiff's ancestral property, enjoyed during the lifetime of the father of the plaintiff and the husband of defendant No. 1 Govindrao as joint family property.