RAM CHARAN Vs. SUKHRAM

JUDGEMENT

(1.) Leave Granted

(2.) The instant appeal is preferred against the judgment dtd. 1/7/2022 passed by the High Court of Chhattisgarh, Bilaspur, in Second Appeal No.465 of 2009, whereby it affirmed the judgment and decree dtd. 21/4/2009 passed by the Second Additional District Judge (FTC)[Hereinafter referred to as 'First Appellate Court'], Surajpur, District Sarguja (C.G.) in Civil Appeal No.1A/08 and the judgment and decree dtd. 29/2/2008 passed by the Second Civil Judge, Class-2, Surajpur, Sarguja (C.G.)[Hereinafter referred to as 'Trial Court'] in Civil Suit No.21A/08, dismissing the suit of partition filed by the appellant-plaintiffs.

(3.) The short question involved in this appeal is whether a tribal woman (or her legal heirs) would be entitled to an equal share in her ancestral property or not. One would think that in this day and age, where great strides have been made in realizing the constitutional goal of equality, this Court would not need to intervene for equality between the successors of a common ancestor and the same should be a given, irrespective of their biological differences, but it is not so.