NAGNATH Vs. RAMRAO BHAURAO PATANGE

JUDGEMENT

(1.) This Second Appeal is filed by original plaintiffs. Regular Civil Suit No. 168 of 1984 filed by present appellants for declaration and possession was decreed by the learned Civil Judge, Senior Division, Biloli on 25.7.1991. As against said judgment and decree, Regular Civil Appeal No. 230 of 1993 (Old No. 192 of 1991) was filed by the respondents. The learned Additional District Judge, Biloli on 30.6.2001 allowed the appeal, set aside the decree passed by the Trial Court and dismissed the suit. Hence the appellants have preferred this Second Appeal.

(2.) The facts giving rise to this appeal, regarding which there is no dispute, may be stated below.

(3.) The Trial Court held in para 12 of the judgment that the present appellants who were Putrika Putras (daughter's sons) inherited property of Baliram. He held that after death of Baliram the interest derived by his widow and daughter was limited interest, like widow's estate and on the death of widow the property devolved on Narsing and with such declaration he decreed the suit.