TRIMBAK BHIKAJI Vs. SHANKAR SHAMRAO

JUDGEMENT

(1.) In this case the plaintiff sues the defendants for possession of certain property.

(2.) The first defendant claims to be the adopted son of a previous owner named Balaji who died in 1902 leaving a daughter named Jiji.

(3.) The plaintiff claimed under a deed of gift dated the 25th of February 1907 executed in his behalf by Jiji and alleged that the defendant No. 1 s possession was unlawful in that he was a sister s son of Balaji and therefore one who could not be adopted by Balaji.