UMABAI MANGESHRAO Vs. VITHAL VASUDEO SHETTI

JUDGEMENT

(1.) The plaintiff alleges that one Mangba died without male issue leaving three daughters, namely, the plaintiff, the defendant No. 24 and Radhabai, deceased, and that after his death his widow Parvati being entitled to his property went on enjoying it and died on the 30 July 1900.

(2.) These recitals are admittedly inaccurate, the fact being that Mangba left two sons, Subraya and Pundlik. Pundlik was adopted into another family and the estate of Mangba descended to Subraya. Subraya was succeeded by his widow Mathura and after her death by his mother Parvati, his reversionary heiresses being his sisters, the plaintiff and the defendant No. 24.

(3.) The defendants Nos. 1--23 claim to be alienees by sale, mortgage or lease from Parvati. The plaintiff claims to recover the estate from the defendants Nos. 1--23 and to partition it between herself and, defendant No. 25 as assignee of the interest of her sister (defendant No. 24).