GANGABAI Vs. SHAARADABAI

JUDGEMENT

(1.) The captioned second appeal is filed by unsuccessful plaintiffs who have questioned the concurrent findings of the Courts below wherein the suit for partition filed by the plaintiffs is dismissed by both the Courts.

(2.) For the sake of convenience, the parties are referred to as per their rank before the trial Court.

(3.) Plaintiffs and defendant are sisters. The present suit for partition is filed by plaintiffs claiming share in the properties left behind by their mother Jakkawwa. Plaintiffs claim that the properties were originally owned by their mother Jakkawwa who was the absolute owner of the suit schedule properties. Therefore, plaintiffs contend that their mother Jakawwa died intestate and they are entitled for their legitimate share in the suit schedule properties.