RADHOBA BALOBA VAGH Vs. RADHOBA BALOBA VAGH

JUDGEMENT

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

(2.) THE plaintiffs brought the suit for a declaration that the immoveable and move-able properties mentioned in the plaint were the ancestral properties of the joint family of the third plaintiff, Nana Ramrao, and the defendants, and that the plaintiff Nana had a one-ninth share in the said properties, for partition and other consequential reliefs.

(3.) THE father of these plaintiffs died, and it was alleged that after his death, namely, on or about the 13th of August, 1919, Nana obtained a further sum of Rs. 500 from the first and second plaintiffs, and that the first and second plaintiffs had thus become the owners of Nana's one-ninth share of the property described in schedule B of the plaint.