BHAUSAHEB SHIDGAUDA PATIL Vs. RAMGAUDA ANNAGAUDA PATIL

JUDGEMENT

(1.) The plaintiffs sued to recover as owners possession of the plaint house and open site and land from the defendants.

(2.) The property originally belonged to one Akkagauda who died about 1846 leaving a daughter Kashibai, and two widows, Lingava, who died before 1868, and Tayava, who died in 1912. Tayava, therefore, succeeded on the death of Lingava to a widow's interest in Akkagauda's property. Kashibai was married to one Shivgauda and had by him a son Shidgauda who was six years old, when Akkagauda died.

(3.) In 1868, Tayava alienated most of her husband's property by virtue of three deeds :- By one she gifted certain property to her brother Basappa; by the second she sold half of five Survey Numbers to Annagauda, a bhauband of her husband; and by the third she sold the other half of those properties to Shivgauda.