NARAYAN BHAGWANT Vs. SHRINIWAS TRIMBAK

JUDGEMENT

(1.) This is a suit brought to recover two years arrears of income, and the defence is that the plaintiff is not entitled to that income.

(2.) The plaintiff bases his right on an adoption by Rangoobai in 1903. Rangoobai was married to Trimbuk. Trimbuk had a brother Appa with whom he was joint. Appa died on the 12 of January 1880. Trimbuk disappeared in 1868.

(3.) It is therefore necessary to determine whether Trimbak predeceased Appa. For, if so, then, according to the defendants contention, the adoption will be invalid.