SUNDARABAI VISHWANATH BAKADE Vs. GUNABAI BHIWA PAWAR

JUDGEMENT

(1.) THE present appeal is filed by the original defendant Nos.1 and 2 taking exception to judgment and decree dated 19.12.1987 passed by the Second Additional District Judge, Solapur in Civil Appeal No.296 of 1984.

(2.) THE respondent Nos. 1 and 2 are the original plaintiffs. One Vishwanath was the original owner of the suit properties. The plaintiff Nos. 1 and 2 and defendant No.4 are daughters of Vishwanath from his first wife Nagabai. The defendant No.1 is Vishwanath's second wife and defendant No.2 is Vishwanath's daughter from defendant No.1. The defendant No.3 is the purchaser of some properties.

(3.) AGAINST the said decree the defendant Nos. 1 and 2 filed Regular Civil Appeal No.296 of 1989. The appeal Court vide judgment and decree dated 19.12.1987 partly allowed Regular Civil Appeal No.296 of 1984. The appeal Court set aside direction of the trial Court in respect of land Block No.266-B and confirmed rest part of decree.