NATHAJI ANANDRAV PATIL Vs. NANA SARJERAO PATIL

JUDGEMENT

(1.) This case raises an interesting question as to the effect of lis pendens.

(2.) The facts require to be stated in some detail.

(3.) The plaintiff herein is a Marwari Hajarimal Multanchand. There are three defendants (1) Nana, (2) Nathaji Anandrao and (3) Balubai. Defendant 1 is the son-in-law of defendant 3. Defendant 2 is the adopted son of one Anandrav deceased, the husband of Gangabai also deceased who was the mother of Balubai.