BASANGOUDA Vs. YELLAPPAGOUDA

JUDGEMENT

(1.) This appeal which is brought from a judgment and decree, dated 31 March 1938, of the High Court of Judicature at Bombay, raises a question which has become increasingly familiar to their Lordships in recent years; it is whether the appellant is entitled to a share in certain joint family property, in respect of which he claims to be entitled to a half share with the respondent.

(2.) The facts are not now in dispute. One, Jammangouda, had three sons, Danappagouda, Doddakallangouda and Sannakallangouda. The first of these sons, Danappagouda, who died in 1872 had a son, Shiddangouda, who died in 1878, having married one Neelavva. She adopted to her late husband Basangouda, who was the plaintiff in the suit and is the present appellant.

(3.) The second son, Doddakallangouda, died in 1899, and he drops out of the picture altogether.