MANIKBAI VISHNUDAS GUJJAR Vs. GOKULDAS RAMDAS KARADGI

JUDGEMENT

(1.) The plaintiffs sued to recover possession of the plaint property after a declaration that plaintiff No. 1 was an owner or in the alternative if plaintiff No. 1 was not an heir that plaintiff No. 2 should be declared the owner.

(2.) It was alleged that the property originally belonged to two brothers Narsidas and Shankerdas, but it has been found by the Court below, and that finding has not been disputed in this Court, that the brothers were not in union, and so the following pedigree will be sufficient for the purposes of this appeal.

(3.) The property was held jointly by Naraidas and his son Ramdas Narsidas died in 1883. Ramdas was adopted in 1908 by one Bhagwandas, a first cousin of Narsidas. At the time of his adoption Ramdas bad a wife plaintiff No. 2 and a daughter plaintiff No. 1.