JANKIBAI Vs. SHRINIVAS GANESH VALSANKAR

JUDGEMENT

(1.) The plaintiff Jankibai is the widow of Vithal Valsankar, who died in 1907. He left him surviving his widow, the plaintiff herein, and his five brothers who are all defendants in this suit. The six brothers were members of a joint and undivided Hindu family and it is admitted that they were owners of joint ancestral properties, consisting of houses and lands, which are in Akalkote in the Sholapur District. These properties are now in the possession of the defendants.

(2.) The plaintiff has filed this suit to recover from the defendants her stridhan ornaments which, she says, she left with her husband s brothers when she left their house, and she claims maintenance and arrears of maintenance out of the joint ancestral property now in the possession of the defendants. These claims are resisted on various grounds which for the present purposes are unnecessary to set out.

(3.) The defendants contend that this suit as framed is bad for misjoinder of causes of action.