GOVIND VISHWANATH BANSODE Vs. MANIKA GANGARAM BANSODE

JUDGEMENT

(1.) This second appeal arises out of judgement rendered by learned 3rd Additional District Judge, Nanded, in an appeal (RCA No. 67/ 1983) whereby and whereunder partition decree rendered by learned Civil Judge (J.D.), in Suit bearing RCS No. 16/1976 came to be reversed.

(2.) Subject-matter of the partition Suit comprises of three (3) agricultural fields and a residential house mentioned below:

(3.) There is no dispute about correctness of following pedigree table. <p>Gangaram (Died in 1947) Vishwanath Manika Bhujanga Shankar (Died in (Deft. (Deft. (Deft. 1975) No. 1) No. 2) No. 3) Govind Prayagbai Shashikala Sunderabai Radhabai (Son) Widow) (Married (Married (Married (Pltff. (Pltff. Daughter) Daughter) Daughter No. 1) No. 2) (Pltff.No. (Pltff.No. (Pltff.No. 3) 4) 5)