KHATUNABI Vs. GUDUMABI

JUDGEMENT

(1.) This appeal is admitted to consider the following substantial questions of law -

(2.) It is not in dispute that the suit schedule property belongs to the father, Khajasab and as a consequence, all his children would be entitled to a share.

(3.) The Trial Court in the suit filed by Khajasab's daughters has granted 1/5th share to the three daughters. It did not however specify the share of the son Khajasab (father of defendants 2 to 4).