DAYALDAS LALDAS Vs. SAVITRIBAI

JUDGEMENT

(1.) The facts, material for the purposes of the question of Hindu law argued before us, are shortly these.

(2.) One Varubai died possessed of property and left her surviving a son by name Dinkar, and three daughters. The property in dispute formed the anvadheya stridhan of Varubai, she having received it in gift from her father after her marriage.

(3.) The daughters of Varubai, who are respondents before us, were plaintiffs in the suit, which has led to this second appeal. They claimed the property as sole heirs of their mother. The appellant before us asserted his right to it under a title derived at a Court sale from Varubai's son Dinkar. His case was that Dinkar was the sole heir of Varubai.