PAREMESHWARIBAI NAGESH GANPAYA Vs. RAGHAVENDRA CHIDANAND KAIKENI

JUDGEMENT

(1.) The plaintiff sues for possession of immoveable property of which the owner prior to 1901 was Shantraurti.

(2.) On his death his near relations were Laxmi his mother, the defendant his sister, and Padmavati his sister s daughter. The defendant was living an immoral life with a paramour and was outcaste.

(3.) On the 3rd of March 1903, Laxmi who had succeeded to her son s property made it over to Chidanand, father of the plaintiff, for the benefit, on their attaining majority, of Padma and the plaintiff who had been selected as her bridegroom. In consideration of the handing over of the property Chidanand agreed to pay (1) a debt of Rs. 100 due to one Radhabai on a deed passed by Shantmurti ; (2) the marriage expenses of Padma ; (3) the obsequies of Lakshmi on her death and certain anniversary and other ceremonies.