MURLIDHAR NARAYANDAS GUJARATHI Vs. PARMANAND LUCHMANDAS GUJARATHI

JUDGEMENT

(1.) Plaintiff brought this suit to obtain possession of a house with mesne profits from defendant No. 2 who was in possession of the house at the date of the suit.

(2.) The house belonged to one Valibai who was the absolute owner of it. She died in September 1919, and defendant No. 1, her daughter, was her only heir. It see ma that the house was kept in the possession of defendant No. 2 who was related to the deceased Valibai, as defendant No. 1 resided at Barhanpur.

(3.) Defendant No. 1 entered into a contract to sell the house to the plaintiff. The contract was made on November 15, 1923. A sale-deed was passed in pursuance of the contract on February 8 1924, and was registered according to law.