NIVRUTTI KUSHABA BINNAR Vs. SAKHUBAI KERU JORVAR

JUDGEMENT

(1.) Both these appeals are being disposed of together in as much as some of the questions of facts and law involved therein are of identical nature.

(2.) Challenge in these appeals is to judgement rendered by learned Additional District Judge, in an appeal bearing K.C.A. No. 384/ 1988 and appeal tearing R.C.A. No. 540/ 1988 whereby and where under judgements rendered in Suits (.C.S. No. 53/1984 and R.C.S. No. 91/1986, respectively) of the trial Court was confirmed.

(3.) There is no dispute about following pedigree table. <p>Kushaba (Died in 1948) i i i i i i i i Taibai Dhondabai Bhagubai (Ist wife) (IInd wile) (IIIrd wife) (Died issueless) [ | i iii i i iii i Sakhubai Thakubai Muktabai Kasabai Nivrutti (Dau.) (Dau.) (Dau.) (Dau.) (adopted son)