KADAPPA BAPURAO DESAI Vs. LINGAPPA RAMCHANDRA DESAI

JUDGEMENT

(1.) This is an appeal from a judgment and decree of the High Court of Judicature at Bombay, dated 8 March 1940, which reversed a judgment and decree of the Joint First Class Subordinate Judge of Belgaum, dated 28 October 1937, dismissing the plaintiff's suit with costs.

(2.) The property in suit is an impartible estate governed by the rule of lineal primogeniture and is Deshgat, Patilki and Nadgavdki Watan property. It consists of land subject to Government assessment and is governed by the Bombay Land Revenue Code, 1879, and the Bombay Hereditary Offices Act III

(3.) of 1874 (known as the Watan Act) as amended by Act v