MUKUND DHARMAN BHOIR Vs. BALKRISHNA PADMANJI

JUDGEMENT

(1.) This is an appeal by Mukund Dharman Bhoir, Govind M, Bhoir, Ramchandra M. Bhoir and Harichandra M. Bhoir, who were defendants Nos. 1 to 4 in the suit, against a judgment and decree of the High Court of Bombay dated October 4, 1922.

(2.) The suit was brought by Balkrishna against the above-mentioned first four defendants, Padman, defendant No. 5, who was the plaintiff's father, Malji, defendant No. 6, the plaintiff's brother, Sowari, defendant No. 7, the sister of Padman, and other defendants, whom it is not necessary to mention in detail. Krishnaji Ramchandra Lele and Jagannath Raghunath Shet were added as defendants subsequently.

(3.) Krishnaji had purchased from the plaintiffs, after the institution of the suit, a 20-pie share of the plaintiff's share in the property which was the subject matter of the suit. Jagannath had purchased from Padman and Malji a 40-pie share of their share in the property.