KESHAV PANDURANG LOKHANDE Vs. MARUTI KRISHNA SHINDE

JUDGEMENT

(1.) Plaintiffs sued to recover possession of the moveable and immoveable property described in the plaint.

(2.) One Satvaji died in 1864 leaving his widow Sakhubai Vithabai the widow of his predeceased son, and a grandson Govinda. After Satvaji's death, his estate was managed by his widow Sakhubai until her death in 1867. Govinda died a minor in the same year. His mother Vithabai succeeded as his heir. The plaintiffs are the grandsons of Ramba, the brother of Satvaji. The defendants are the sons of Vithabai's brothers.

(3.) The plaintiffs disputed various alienations made by Vithabai, They fall under three heads. The first was of certain property at Banegaon. The plaintiffs got a decree with regard to some of the properties at Banegaon and the decision of the lower Court has not been contested in appeal.