RAMGOUDA ANNAGOUDA PATIL Vs. BHAUSAHEB

JUDGEMENT

(1.) This is an appeal by the plaintiffs from a decree of the High Court of Bombay which modified a decree of the Subordinate Judge of Belgaum made in suit No. 203 of 1919.

(2.) That suit was instituted to recover possession of certain houses and lands from the defendants.

(3.) The properties in suit originally belonged to one Akkagouda who died in 1846. leaving two widows, Lingava and Tayava, and a daughter Kashibai, who was married to one Shivgouda and had a son Shidgouda.