RADHOBA BALOBA VAGH Vs. ABURAO BHAGWANTRAO SHIROLE

JUDGEMENT

(1.) This is an appeal by the plaintiffs against a decree of the High Court of Judicature of Bombay, dated February 17, 1925, which reversed a decree of the Subordinate Judge of Poona, dated January 22, 1923.

(2.) The plaintiffs brought the suit for a declaration that the immovable and movable properties mentioned in the plaint were the ancestral properties of the joint family of plaintiff No. 3, Nana Ramrao, and the defendants, and that the plaintiff Nana had a Sanderson one-ninth share in the said properties, for partition and other consequential reliefs.

(3.) It appears that by a deed, dated June 6, 1910, Nana sold his one-ninth share in certain of the properties mentioned in the plaint for Rs. 1,500 to the father of plaintiffs Nos. 1 and 2.