YELLAPPA RAMAPPA NAIK Vs. TIPPANNA BIN LAXMANNA NAIK

JUDGEMENT

(1.) THIS is an appeal from a decree of the High Court of Judicature at Bombay. It was dated the 29th February, 1924, and it reversed a decree of the Court of the First Class Subordinate Judge of Belgaum dated the 28th August, 1919.

(2.) THE suit was brought by the respondent for a half share in property possessed by the appellants for many years as after mentioned.

(3.) THE family genealogy is thus set out: