REVAMMA Vs. BASHA SAAB

JUDGEMENT

(1.) THE appeals are admitted to consider the following substantial question of law : whether the Lower Appellate Court was justified in reversing the judgment and decree of the trial Court holding that item No. 2 is self-acquired property of defendant No. 1 ?

(2.) BOTH these appeals are disposed of by this common judgment.

(3.) DURING the course of this judgment, the parties would be referred to as per their ranking in the trial Court.