CHANDRAKANT HARIBHAU ADMANE Vs. PRASHANT MANOHAR ADMANE

JUDGEMENT

(1.) This Second Appeal is preferred by the original plaintiff who lost in both the Courts below.

(2.) Facts giving rise to this appeal are as follows :

(3.) Parvatabai the mother of the plaintiff has filed her Written Statement. She admits the relationship. She admits that the suit property belonged to her husband Marotrao and that it was his self acquired property. She also admits that some property belonging to Marotrao was sold for the purpose of marriage of his daughters. Her contention is that she has become full owner of the suit property by virtue of the fact that she is in possession of the suit property when Hindu Succession Act 1956 came into force. She denies that the gift deed executed by her in favour of defendant No. 10 was brought about by any undue influence.