SAKHARAM NARAYAN PATVARDHAN Vs. BALKRISHNA SADASHIV MODAK

JUDGEMENT

(1.) The plaintiffs in this suit sued for the possession and income of certain property, claiming to be the heirs as the paternal aunt's sons of one Shankar Balkrishna who died in 1918 unmarried; the defendant resisted the claim on the ground that as the maternal uncle of the deceased, he was the nearest heir.

(2.) The following pedigree shows the relationship of the parties and their ancestors:

(3.) The trial Judge without giving any reasons said that the plaintiffs were the preferential heirs of the deceased and passed a decree in their favour.