GANGABAI BASWANTRAO DESAI Vs. FAKIRGOWDA SOMAPPAGOWDA DESAI

JUDGEMENT

(1.) THIS is an appeal from a decree of the High Court of Judicature at Bombay dated September 15, 1925, reversing a decree of the Subordinate Judge of Dharwar dated June 25, 1923.

(2.) THE following pedigree will show the relationship of the parties to the litigation and their ancestors: Dod-Baswantrao, d. 1893. | -------------------------------- | | SomappagowdaBaswantrao, | |-------------------- | | || Nilapagowda. Fakirapagowda, |First wife, | Plaintiff No. 1. |Gangabai. | |Defendant No. 1. | || ------------------------------------ ----------- | | ||Irbasapgowda. Bapusaheb.Shankargowda,(Plaintiff Nos. 2,Defendant |Chikkappa. | | Second Virupax. wife, Defendant No. 4. 3 and 4. ) Basawa. No. 3. Defendant Alleged adopted No. 2. sons.

(3.) AFTER Dod-Baswantrao's death Somappa became patel and he appointed Baswantrao, as he was entitled to do, his deputy, who resided at Hallikeri and acted as the officiating patel there from 1902 to 1911.