YELLAPPA RAMAPPA NAIK Vs. TIPPANNA LAXMAN NAIK

JUDGEMENT

(1.) This is an appeal from a decree of the High Court of Judicature at Bombay. It was dated February 29, 1924, and it reversed a decree of the Court of the First Class Subordinate Judge of Belgaum dated August 28, 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 appellants were distant kinsmen of the respondent.