BABURAO NAROBA BARGALE Vs. SURENDRA BABURAO SHETTY

JUDGEMENT

(1.) Heard learned Counsel for the appellants and learned Counsel for the respondents.

(2.) This Court admitted this Second Appeal on the following substantial questions of law.

(3.) Appellants are the legal heirs of original defendant No.1. Respondent No.1 is original plaintiff. His legal heirs are on record. Respondent No.2 is the original defendant No.2. Defendant No.2 is the son of original owner - Krishna from whom the appellants as well as respondent No.1 claim to have derived interest in the suit property. For the sake of convenience, the parties are referred to as the plaintiff, defendant No.1 and defendant No.2 as per their status in the Suit.