RATANLAL MANIKCHAND SHAH Vs. CHANBASAPPA SANGANBASAPPA CHINCHOLI

JUDGEMENT

(1.) These two Appeals are directed against the judgment and decree rendered by the Civil Judge, Senior Division, Sholapur, in Suit No. 60 of 1966. They raise common questions of facts and law and are heard together and disposed of by this common judgment,

(2.) Chanbasappa Sanganbassappa Chin-choli, the original plaintiff, filed a suit against Doddappa Chanbasappa Bora-mani, Gangadevi Boramani, Ratanlal Manikchand Shah and Bharat Manik-chand Shah, being persons in occupation of the house bearing Municipal House No. 195/36 situate at Budhwar Peth, Sholapur for possession thereof and other ancillary reliefs. In the said suit he also impleaded his collaterals as defendants 5 to 11,

(3.) The geneological tree of the family to which the plaintiff belongs may be reproduced as follows:--